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[Cites 0, Cited by 7] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Citizenship Act, 1955

(1)The prescribed authority or the Central Government may, in its discretion, grant or refuse an application under [section 5, 6 or section 7-A] [Substituted by Act 6 of 2004, Section 11, for " sections 5 and 6" (w.e.f 3.12.2004).] and shall not be required to assign any reasons for such grant or refusal.