Section 3(2)(a) in The Citizenship Act, 1955

[Cites 0, Cited by 2] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(a) in The Citizenship Act, 1955

(a)either his father or mother possesses such immunity from suits and legal process as is accorded to an envoy of a foreign sovereign power accredited to the President of India and he or she, as the case may be, is not a citizen of India; or

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Union of India - Subsection

Section 3(2)(a) in The Citizenship Act, 1955