Section 18(b) in The Citizenship (Amendment) Act, 2003
(b)in clause (b), for the words" he has renounced the citizenship of that country in accordance with the law therein in force in that behalf and has notified such renunciation to the Central Government", the words" he undertakes to renounce the citizenship of that country in the event of his application for Indian citizenship being accepted" shall be substituted;
