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[Cites 0, Cited by 2] [Section 7A(1)] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(1)(d) in The Citizenship Act, 1955

(d)spouse of foreign origin of a citizen of India or spouse of foreign origin of an Overseas Citizen of India Cardholder registered under section 7A and whose marriage has been registered and subsisted for a continuous period of not less than two years immediately preceding the presentation of the application under this section: