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[Cites 0, Cited by 0] [Section 6A(3)] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(3)(c) in The Citizenship Act, 1955

(c)has been detected to be a foreigner, shall register himself in accordance with the rules made by the Central Government in this behalf under section 18 with such authority (hereafter in this sub-section referred to as the registering authority) as may be specified in such rules and if his name is included in any electoral roll for any Assembly or Parliamentary constituency in force on the date of such detection, his name shall be deleted therefrom.