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[Cites 0, Cited by 1] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(7) in The Citizenship Act, 1955

(7)Nothing in sub-sections (2) to (6) shall apply in relation to any person
(a)who, immediately before the commencement of the Citizenship (Amendment) Act, 1985, is a citizen of India;
(b)who was expelled from India before the commencement of the Citizenship (Amendment) Act, 1985, under the Foreigners Act, 1946 (31 of 1946).