(3)For the purposes of the proviso to sub-section (1), [any person] [Substituted by Act 39 of 1992, Section 2, for " any male person" (w.e.f. 10.12.1992).] born outside undivided India who was, or was deemed to be, a citizen of India at the commencement of the Constitution shall be deemed to be a citizen of India by descent only.
