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

Union of India - Subsection

Section 5(3) in The Citizenship Rules, 2009

(3)The Central Government may, in consideration of the special circumstances, exempt, any foreign national who has been married to an Indian citizen for not less than seven years and who has visited India at least once in a year during any seven years out of nine years, from the operation of clause (c) of sub-rule (1).