(1)A citizen of the United Kingdom and Colonies who is such by registration (including a person registered under sub-section (6) of section 12 of this Act) or is a naturalised person shall cease to be a citizen of the United Kingdom and Colonies if he is deprived of that citizenship by an order of the Secretary of State made under this or the next following section.(2)Subject to the provisions of this section, the Secretary of State may by order deprive any such citizen of his citizenship if he is satisfied that the registration or certificate of naturalisation was obtained by means of fraud, false representation or the concealment of any material fact.(3)Subject to the provisions of this section, the Secretary of State may by order deprive any citizen of the United Kingdom and Colonies who is a naturalised person of that citizenship if he is satisfied that citizen(a)has shown himself by act or speech to be disloyal or disaffected towards His Majesty: or(b)has, during any war in which His Majesty was engaged, unlawfully traded or communicated with an enemy or been engaged in or associated with any business that was to his knowledge carried on in such a manner as to assist an enemy in that war; or(c)has within five years after becoming naturalised been sentenced in any country to imprisonment for a term of not less than twelve months.(4)[ * * * * * *] [Repealed by the British Nationality (No. 2) Act, 1964 (1964, c. 54), Section 4(2)](5)The Secretary of State shall not deprive a person of citizenship under this section unless he is satisfied that it is not conductive to the public good that the person should continue to be a citizen of the United Kingdom and Colonies.(6)Before making an order under this section the Secretary of State shall give the person against whom the order is proposed to be made notice in writing informing him of the ground on which it is proposed to be made and, if the order is proposed to be made on any of the grounds specified in sub-sections (2) and (3) of this section, of his right to an enquiry under this section.(7)If the order is proposed to be made on any of the grounds specified in sub-sections (2) and (3) of this section and that person applies in the prescribed manner for an inquiry, the Secretary of State shall, and in any other case the Secretary of State may, refer the case to a committee of inquiry consisting of a chairman, being a person possessing judicial experience, appointed by the Secretary of State and of such other members appointed by the Secretary of State as he thinks proper.
