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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4) in The Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

(4)The appeal under sub‑rule (3) shall be disposed off, after giving to the appellant an opportunity of being heard, and produce any documentary or oral evidence in support of his claim.