(2)a person shall not be a citizen of India by virtue of this section if at the time of his birth(a)either his father or mother possesses such immunity from suits and legal process as is accorded to an envoy of a foreign sovereign power accredited to the President of India and he or she, as the case may be, is not a citizen of India; or(b)his father or mother is an enemy alien and the birth occurs in a place then under occupation by the enemy.
