Constitution of India, 1949

Back

Article	Description
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.