Section 3(1)(b) in British Nationality Act, 1948

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

British India - Subsection

Section 3(1)(b) in British Nationality Act, 1948

(b)in the case of an act or omission in any country mentioned in sub-section (3) of section 1 of this Act or in Eire, it would be an offence if the country in which the act is done or the omission made were a foreign country :

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British India - Subsection

Section 3(1)(b) in British Nationality Act, 1948