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

Union of India - Subsection

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

(b)if any person referred to in sub-section (3) submits in the prescribed manner and form and to the prescribed authority within sixty days from the date of commencement of the Citizenship (Amendment) Act, 1985, for year or from the date on which he has been detected to be a foreigner, whichever is later, a declaration that he does not wish to be governed by the provisions of that sub-section and sub-sections (4) and (5), it shall not be necessary for such person to register himself under sub-section (3).