23. [ Declaration of renunciation of citizenship. [Substituted by Notification No. G.S.R. 1049(E), dated 18.10.2018 (w.e.f. 25.2.2009).]
(1)A declaration of renunciation of citizenship of India under sub-section (1) of section 8 shall be made by a citizen of India in Form XXII.(2)On receipt of the declaration of renunciation of citizenship of India under sub-rule (1), an acknowledgement in Form XXIII shall be issued by the concerned Authority referred to in rule 38, to the declarant.(3)On being satisfied about the correctness of the particulars of the declaration made under sub-rule (1), the declaration shall be registered by the concerned Authority referred to in sub-rule (2) and a Certificate of Renunciation of Indian citizenship in Form XXIV shall be issued by him to the declarant.(4)The concerned Authority referred to in sub-rule (2) shall maintain a register in Form XXIV-A containing the details of declarants whose declaration of renunciation of citizenship are registered under this rule.] [Substituted by Notification No. G.S.R. 488 (E) dated 16.7.2013 (w.e.f. 25.2.2009)]
