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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(6) in The Citizenship Act, 1955

(6)[ If the Central Government is satisfied that circumstances exist which render it necessary to grant exemption from the residential requirement under clause (c) of sub-section (1) to any person or a class of persons, it may, for reasons to be recorded in writing, grant such exemption.] [Inserted by Act 6 of 2004, Section 5 (w.e.f. 3.12.2004).]