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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in The Citizenship Rules, 2009

(2)On the certificate being delivered, it shall be cancelled and in case the certificate is not delivered, then, the Central Government may direct that it shall, without prejudice to any action which may be taken under sub-rule (3), be treated as cancelled.