Section 4(5)(a) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

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Union of India - Subsection

Section 4(5)(a) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

(a)Every person or family specified in sub-rule (4), shall be given an opportunity of being heard by the Sub-district or Taluk Registrar of Citizen Registration, before a final decision is taken to include or to exclude their particulars in the National Register of Indian Citizens.

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Union of India - Subsection

Section 4(5)(a) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003