 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|||||||||
DualCitizenship Introduction Registration as overseas Indian citizens The Constitution of India provides for a single citizenship for the entire country. The Citizenship Act enacted by the Parliament in 1955 provides for acquisition and determination of citizenship. The Parliament of India has enacted The Citizenship (Amendment) Act, 2003. This further amends the Citizenship Act, 1955 and provides forOverseas Indian     |
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
