Section 15 in The Immigration and Foreigners Act, 2025
15. Foreigner who is national of more than one foreign country.
When a foreigner, while in India with a valid passport or other travel document and valid visa, is recognised as a national by the law of more than one foreign country, the civil authority or Immigration Officer may, after due verification of all available documents and inquiry, treat that foreigner as the national of the country on whose passport or travel document he had entered into India or with which he appears to be most closely connected for the time being and the decision of civil authority or Immigration Officer in this regard shall be final:Provided that the Central Government, either of its own motion or on an application by the foreigner concerned, may revise any such decision.
