विदेशी राज्य की नागरिकता स्वेच्छा से अर्जित करने वाले व्यक्तियों का नागरिक न होना, Constitution of India, Article 9 ( Article 9 Constitution of India: Persons voluntarily acquiring citizenship of a foreign State not to be citizens. )

Article 9 Constitution of India: Persons voluntarily acquiring citizenship of a foreign State not to be citizens. ( English )

यदि किसी व्यक्ति ने किसी विदेशी राज्य की नागरिकता स्वेच्छा से अर्जित कर ली है तो वह अनुच्छेद 5 के आधार पर भारत का नागरिक नहीं होगा अथवा अनुच्छेद 6 या अनुच्छेद 8 के आधार पर भारत का नागरिक नहीं समझा जाएगा।

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

LatestLaws Partner Event : IDRC

LatestLaws Partner Event : IJJ