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Report No. 43 7.117. Accepting titles from foreign Governments.- It was suggested to us that a provision prohibiting citizens of India from accepting titles from foreign Governments should be inserted. It may be pointed out that Article 18(2) of the Constitution already prohibits the acceptance of such titles. It was emphasised that there ought to be a penal sanction to enforce it. We do not, however, consider such a provision to be needed. Such cases may be very rare, and, in any case, the conduct in question has no necessary connection with national security.    |
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