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[Cites 0, Cited by 8] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Citizenship Act, 1955

(2)The person to whom a certificate of naturalisation is granted under sub-section (1)shall, on taking the oath of allegiance in the form specified in the Second Schedule, be a citizen of India by naturalisation as from the date on which that certificate is granted.