[33. Power of Parliament to modify the rights conferred by this Part
in their application to Forces, etc.—Parliament may, by law, determine to what
extent any of the rights conferred by this Part shall, in their application to,—
(a) the members of the Armed Forces; or
(b) the members of the Forces charged with the maintenance of
public order; or
(c) persons employed in any bureau or other organisation established
by the State for purposes of intelligence or counter intelligence; or
(d) person employed in, or in connection with, the telecommunication
systems set up for the purposes of any Force, bureau or organisation
referred to in clauses
(a) to
(c),
be restricted or abrogated so as to ensure the proper discharge of their duties
and the maintenance of discipline among them.]
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1. Ins. by the Constitution (Forty-second Amendment) Act, 1976, s. 6 (w.e.f. 1-2-1977).
2. Subs. by the Constitution (Fiftieth Amendment) Act, 1984, s. 2, for art. 33
(w.e.f. 11-9-1984).
20 THE CONSTITUTION OF INDIA
(Part III.—Fundamental Rights)
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