Section 7A(3) in The Citizenship (Amendment) Act, 2003
(3)No person who has been deprived of his Indian citizenship under this Act shall be registered as an overseas citizen of India under sub- section (1) except by an order of the Central Government.Explanation.- For the purposes of this section and sections 7B, 7C and 7D, the expression" person of Indian origin" shall mean a citizen of another country who-(i) was eligible to become a citizen of India at the time of the commencement of the Constitution;(ii)belonged to a territory that became part of India after the 15th day of August, 1947 ; and(iii)the children and grand- children of a person covered under clauses (i) and (ii), but does not include a person who is or had been at any time a citizen of Pakistan, Bangladesh or such other country as the Central Government may, by notification in the Official Gazette, specify. Conferment of rights on overseas citizens of India.
