Section 4(7)(b) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(7)(b) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

(b)The District Registrar of Citizen Registration shall take a final decision, after giving an opportunity of being heard to the person so aggrieved, within a period of ninety days from the date of appeal.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 4(7)(b) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003