(b)that, if he is a citizen of any country, [he undertakes to renounce the citizenship of that country in the event of his application for Indian citizenship being accepted] [Substituted by Act 6 of 2004, Section 18, for " he has renounced the citizenship of that country in accordance with the law therein in force in that behalf and has notified such renunciation to the Central Government" (w.e.f. 3.12.2004).];
