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[Cites 0, Cited by 1] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(e) in The Citizenship Act, 1955

(e)that citizen has been ordinarily resident out of India for a continuous period of seven years, and during that period, has neither been at any time a student of any educational institution in a country outside India or in the service of a Government in India or of an international organisation of which India is a member, nor registered annually in the prescribed manner at an Indian consulate his intention to retain his citizenship of India.