(4)In case of a person referred to in clause (d) of sub-section (1) of section 7A, who is a spouse of foreign origin of a citizen of India or a spouse of foreign origin of an Overseas Citizen of India Cardholder, only one such living spouse fulfilling the conditions laid down under that clause shall be eligible to apply for registration as Overseas Citizen of India Cardholder.] [Inserted by Notification No. G.S.R. 1049(E), dated 18.10.2018 (w.e.f. 25.2.2009).]
