(1)Except as provided in sub-section (2), every person born in India(a)on or after the 26th day of January, 1950, but before the 1st day of July, 1987;(b)on or after the 1st day of July, 1987, but before the commencement of the Citizenship (Amendment) Act, 2003 and either of whose parents is a citizen of India at the time of his birth;(c)on or after the commencement of the Citizenship (Amendment) Act, 2003, where(i)both of his parents are citizens of India; or(ii)one of whose parents is a citizen of India and the other is not an illegal migrant at the time of his birth, shall be a citizen of India by birth.
