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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(6) in The Citizenship (Amendment) Act, 2003

(6)If the Central Government is satisfied that circumstances exist which render it necessary to grant exemption from the residential requirement under clause (c) of sub- section (1) to any person or a class of persons, it may, for reasons to be recorded in writing, grant such exemption.