7. Application for registration under clause (e) of sub-section (1) of section 5
.-An application from a person for registration as citizen of India under clause (e) of sub-section (1) of section 5 shall not be entertained unless--(a)the application is made in Form V;(b)he gives an undertaking in writing that he shall renounce the citizenship of his country in the event of his application being sanctioned; and(c)he makes the oath of allegiance as specified in the Second Schedule to the Citizenship Act, 1955.
