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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The Citizenship Act, 1955

(e)minor means a person who has not attained the age of eighteen years;
(ee)[ "overseas citizen of India Cardholder" means a person registered as an Overseas Citizen of India Cardholder by the Central Government under section 7A] [Substituted by Act No. 1 of 2015.];