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Citedby 79 docs - [View All]
S. Nalini Srikaran vs Union Of India on 7 March, 2007
Bhaktiarkhan Khwaja Nausadkhan vs The Union Of India (Uoi) And Anr. on 13 October, 1960
Izhar Ahmad Khan vs Union Of India on 16 February, 1962
T.A. Mahomed Usman vs State Of Madras Represented By ... on 17 November, 1959
State Of Gujarat And Anr. vs Saiyad Aga Mohmed Saiyedm Ohmed on 22 February, 1978

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[Section 9] [Complete Act]
Central Government Act
Section 9(2) in The Citizenship Act, 1955
(2) If any question arises as to whether, when or how any person has acquired the citizenship of another country, it shall be determined by such authority, in such manner, and having regard to such rules of evidence, as may be prescribed in this behalf.