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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(5) in The Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

(5)The Registrar General of Citizen Registration or any officer authorized by him at any time may call for any records for examination, and issue directions regarding inclusion or exclusion of any individual or family particulars from the Population Register or Local Register of Indian Citizens, to the District Registrar, the Sub­district or Taluk Registrar and the Local Registrar of Citizen Registration.