Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 7D] [Entire Act]

Union of India - Subsection

Section 7D(f) in The Citizenship Act, 1955

(f)the marriage of an Overseas Citizen of India Cardholder, who has obtained such Card under clause (d) of sub-section (1) of section 7A,-
(i)has been dissolved by a competent court of law or otherwise; or
(ii)has not been dissolved but, during the subsistence of such marriage, he has solemnised marriage with any other person.]