Section 4(5)(a) in The Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

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Union of India - Subsection

Section 4(5)(a) in The Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

(a)Every person or family specified in sub‑rule (4), shall be given an opportunity of being heard by the Sub‑district or Taluk Registrar of Citizen Registration, before a final decision is taken to include or to exclude their particulars in the National Register of Indian Citizens.(b) The Sub‑district or Taluk Registrar shall finalize his findings within a period of ninety days of the entry being made, or within such reasonable extended time for which he shall record the reasons in writing.

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Union of India - Subsection

Section 4(5)(a) in The Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003