Section 2(1A) in The Foreigners (Tribunals) Order, 1964
(1A)The registering authority appointed under sub-rule (1) of [rule 19 of the Citizenship Rules, 2009] [Substituted 'rule 16F of the Citizenship Rules, 1956' by Notification No. G.S.R. 409(E), dated 30.5.2019.] may also refer to the Tribunal the question whether a person of Indian Origin, complies with any of the requirements under sub-section (3) of Section 6A of the Citizenship Act, 1955 (57 of 1955).
