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[Cites 0, Cited by 0] [Section 6] [Entire Act]

British India - Subsection

Section 6(3) in British Nationality Act, 1948

(3)A person who has renounced, or has been deprived of, citizenship of the United Kingdom and Colonies under this Act shall not be entitled to be registered as a citizen thereof under this section, but may be so registered with the approval of the Secretary of State.