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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(e) in The Citizenship Act, 1955

(e)the cancellation of the registration of, and the cancellation and amendment of certificate of naturalisation relating to, persons deprived of citizenship under this Act, and the delivering up of such certificates for those purposes;
(ee)[ the manner and form in which and the authority to whom declarations referred to in clauses (a) and (b) of sub-section (6) of section 6-A shall be submitted and other matters connected with such declarations;] [Inserted by Act 65 of 1985, Section 3 (w.e.f. 7.12.1985).]