Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 22 in The Citizenship Rules, 2009 22. Declaration under sub-section (6) of section 6-A .-The declaration under sub-section (6) of section 6-A shall be made in Form XXI to the District Magistrate of the area within whose jurisdiction such person is ordinarily resident.
