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Citizenship Act, 1955 3. Citizenship by birth 1 [(1) Except as provided in sub-section (2), every person born in India ,- (a) on or after the 26th day of January, 1950, but before the commencement of the Citizenship (Amendment) Act, 1986; (b) on or after such commencement and either of whose parents is a citizen of India at the time of his birth, shall be a citizen of India by birth.] (2) A person shall not be such a citizen by virtue of this section if at the time of his birth- (a) his father possesses such immunity from suits and legal process as is accorded to an envoy of a foreign sovereign power accredited to the President of India and is not a citizen of India; or (b) his father is an enemy alien and the birth occurs in a place then under occupation by the enemy.    |
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