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[Cites 0, Cited by 3] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Citizenship Act, 1955

(2)Subject to the provisions of section 15, the decision of the prescribed authority or the Central Government on any such application as aforesaid shall be final and shall not be called in question in any Court.[14-A. Issue of national identity cards. [Inserted by Act 6 of 2004, Section 12 (w.e.f. 3.12.2004).]