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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(m) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

(m)"Registrar General of Citizen Registration" means the Registrar General, India, appointed under the Registration of Births and Deaths Act, 1969 (18 of 1969), who shall also function as the Registrar General of Citizen Registration, India;
(ma)[ "Schedule" means a Schedule appended to these rules;]