Section 4(6)(a) in The Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

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Union of India - Subsection

Section 4(6)(a) in The Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

(a)The draft of the Local Register of Indian Citizens shall be published by the Sub‑district or Taluk Registrar, for inviting any objections or for inclusion of any name or corrections for the family or individual particulars collected and proposed to be finally entered in the National Register of Indian Citizens.(b) Any objection against a particular entry or for inclusion of a name, or corrections if any, in the Local Register of Indian Citizens may be made within a period of thirty days from the date of publication of the draft of the Local Register of Indian Citizens, spelling out the nature and reasons for the objection in such form as may be specified by the Registrar General of Citizen Registration.

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Union of India - Subsection

Section 4(6)(a) in The Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003