(6)Nothing in sub-clause (g) of the said clause shall affect the operation of any existing law in so far as it imposes, or prevent the State from making any law imposing, in the interests of the general public, reasonable restrictions on the exercise of the right conferred by the said sub-clause, and, in particular, nothing in the said sub-clause shall affect the operation of any existing law in so far as it relates to, or prevent the State from making any law relating to,- [The following clause was substituted through Constitution (First Amendment) Act, 1951][Editorial comment -The Constitution (First Amendment) Act, 1951, made several changes to the Fundamental Rights Part of the Indian constitution.The privilege of Indian citizens to engage in any profession, occupation, trade, or business as granted by Article 19(1)(g) is constrained by reasonable restrictions that the State laws may impose "in the interests of the general public." Although the mentioned words are inclusive enough to encompass any nationalization scheme, it was deemed necessary to eliminate ambiguity by introducing a clarifying addition to Article 19(6).Also refer](i)the professional or technical qualifications necessary for practising any profession or carrying on any occupation, trade or business, or(ii)the carrying on by the State, or by a corporation owned or controlled by the State, of any trade, business, industry or service, whether to the exclusion, complete or partial, of citizens or otherwise.
