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

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Union of India - Subsection

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

(a)Any person aggrieved by the order of the Sub‑district or Taluk Registrar under sub‑rule (5) or sub‑rule (6), may prefer an appeal within thirty days from the date of such order, to the District Registrar of Citizen Registration.(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.

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Union of India - Subsection

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