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Constitution of India, 1949 5.Citizenship at the commencement of the Constitution.- At the commencement of this Constitution every person who has his domicile in the territory of India and - (a) who was born in the territory of India; or (b) either of whose parents was born in the territory of India; or (c) who has been ordinarily resident in the territory of India for not less than five years preceding such commencement, shall be a citizen of India.    |
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