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Union of India - Section

Section 8 in The Citizenship Act, 1955

8. Renunciation of citizenship.

(1)If any citizen of India of full age and capacity, [* * *] [The words " who is also a citizen or national of another country" omitted by Act 6 of 2004, Section 8 (w.e.f. 3.12.2004).] makes in the prescribed manner a declaration renouncing his Indian citizenship, the declaration shall be registered by the prescribed authority; and, upon such registration, that person shall cease to be a citizen of India:Provided that if any such declaration is made during any war in which India may be engaged, registration thereof shall be withheld until the Central Government otherwise directs.
(2)Where [a person] [Substituted by Act 39 of 1992, Section 3, for " a male person" (w.e.f. 10.12.1987).] ceases to be a citizen of India under sub-section (1), every minor child of that person shall thereupon cease to be a citizen of India:Provided that any such child may, within one year after attaining full age, make a declaration [in the prescribed form and manner] [Inserted by Act 6 of 2004, Section 8 (w.e.f. 3.12.2004).]that he wishes to resume Indian citizenship and shall thereupon again become a citizen of India.[* * *] [Sub-Section (3) omitted by Act 6 of 2004, Section 8 (w.e.f. 3.12.2004).]
Prior to its omission, sub-Section (3) read as under:-(3) For the purpose of this section, any woman who is, or has been, married shall be deemed to be of full age.