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 immediately preceding such commencement, Shall be a citizen of India.
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