(2)[ Nothing in sub-clause (a) of clause (1) shall affect the operation of any existing law, or prevent the State from making any law, in so far as such law imposes reasonable restrictions on the exercise of the right conferred by the said sub-clause in the interests of [the sovereignty and integrity of India or] [Substituted by the Constitution (First Amendment) Act, 1951, Section 3, for Clause (2) with retrospective effect). ] [the security of the State, friendly relations with Foreign States, public order, decency or morality, or in relation to contempt of Court, defamation or incitement to an offence.] [Substituted by the Constitution (First Amendment) Act, 1951, Section 3, for Clause (2) with retrospective effect). ]
