Section 15(b) in The Citizenship (Amendment) Act, 2003

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Union of India - Subsection

Section 15(b) in The Citizenship (Amendment) Act, 2003

(b)after clause (i), the following clause shall be inserted, namely:-

(ia)the procedure to be followed in compulsory registration of the citizens of India under sub- section (5) of section 14A;

(ii)in sub- section (3), the following proviso shall be inserted, namely:-