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SC: Restrictions Not Found in Article 19(2) Can’t be Imposed on Right to Free Speech - (03 Jan 2023)

CONSTITUTION

Supreme Court Constitution Bench while observing that the grounds mentioned in Article 19(2) are exhaustive, has by 4:1 majority held that additional restrictions, not found in Article 19(2), can’t be imposed on exercise of right to free speech under Article 19(1)(a) of Ministers, MPs and MLAs.

Tags : SUPREME COURT   CONSTITUTION BENCH   FREE SPEECH  

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