Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(ii) in The Citizenship Act, 1955

(ii)allow periods of residence or service earlier than [fifteen years] [Substituted by Act 6 of 2004, Section 18, for " thirteen years" (w.e.f. 3.12.2004).] before the date of the application to be reckoned in computing the aggregate mentioned in clause (d) above.