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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003

(2)It shall be the duty of the Indian citizen concerned to inform the District Registrar of Citizen Registration, within a period of thirty days, about the cessation of his Indian citizenship under clause (ii) of sub-rule (1);