Section 6A(3)(ii) in The Citizenship Act, 1955

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Union of India - Subsection

Section 6A(3)(ii) in The Citizenship Act, 1955

(ii)if such opinion does not contain a finding with respect to such other requirement, refer the question to a Tribunal constituted under the said Order having jurisdiction in accordance with such rules as the Central Government may make in this behalf under section 18 and decide the question in conformity with the opinion received on such reference.

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Union of India - Subsection

Section 6A(3)(ii) in The Citizenship Act, 1955