Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 15 in The Citizenship Rules, 2009

15. Grant of certificate of naturalisation

.-(1) Every person who by naturalisation is made a citizen of India under sub-section (1) of section 6, shall be issued a certificate of naturalisation in Form XII signed by an officer not below the rank of Under Secretary to the Government of India.
(2)A copy of the certificate of naturalisation issued under this rule, shall be preserved for the purposes of record by the issuing authority.