Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 34] [Section 6A(1)] [Section 6A] [Entire Act] Union of India - Subsection Section 6A(1)(d) in The Citizenship Act, 1955 (d)a person shall be deemed to be of Indian origin, if he, or either of his parents or any of his grandparents was born in undivided India;