Section 4(1)(b) in The Citizenship (Amendment) Act, 2003

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Union of India - Subsection

Section 4(1)(b) in The Citizenship (Amendment) Act, 2003

(b)on or after the 10th day of December, 1992 , if either of his parents is a citizen of India at the time of his birth: Provided that if the father of a person referred to in clause (a) was a citizen of India by descent only, that person shall not be a citizen of India by virtue of this section unless-

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Union of India - Subsection

Section 4(1)(b) in The Citizenship (Amendment) Act, 2003