Section 7A(1)(a) in The Citizenship Act, 1955

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(a)any person of full age and capacity,-

(i)who is a citizen of another country, but was a citizen of India at the time of, or at any time after the commencement of the Constitution; or

(ii)who is a citizen of another country, but was eligible to become a citizen of India at the time of the commencement of the Constitution; or

(iii)who is a citizen of another country, but belonged to a territory that became part of India after the 15th day of August,1947; or

(iv)who is a child or a grandchild or a great grandchild of such a citizen; or

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