Section 4(6)(b) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

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Union of India - Subsection

Section 4(6)(b) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

(b)Any objection against a particular entry or for inclusion of a name, or corrections, if any, in the Local Register of Indian Citizens may be made within a period of thirty days from the date of publication of the draft of the Local Register of Indian Citizens, spelling out the nature and reasons for the objection in such form as may be specified by the Registrar General of Citizen Registration.

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Union of India - Subsection

Section 4(6)(b) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003