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Union of India - Section

Section 36 in The Citizenship Rules, 2009

36. Variation in Form of application or declaration

.-Where a person wishes to make an application or declaration under any of these rules and the form referred to in the rule is, in the opinion of the Central Government or other authority to whom the application is to be sent for registration, unsuitable to the particular case, the Central Government or that other authority, as the case may be, may authorise the application or declaration being made in some other form.