Section 3 in The Citizenship (Amendment) Act, 2003
3. Substitution of new section for section 3.-
For section 3 of the principal Act, the following section shall be substituted, namely:- Citizenship by birth." 3. Citizenship by birth.-(1)Except as provided in sub- section (2), every person born in India-(a)on or after the 26th day of January, 1950 , but before the 1st day of July, 1987 ;(b)on or after the 1st day of July, 1987 , but before the commencement of the Citizenship (Amendment) Act, 2003 and either of whose parents is a citizen of India at the time of his birth;(c)on or after the commencement of the Citizenship (Amendment) Act, 2003 , where-(i)both of his parents are citizens of India; or(ii)one of whose parents is a citizen of India and the other is not an illegal migrant at the time of his birth, shall be a citizen of India by birth.(2) A person shall not be a citizen of India by virtue of this section if at the time of his birth-(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(b)his father or mother is an enemy alien and the birth occurs in a place then under occupation by the enemy.".
