(8)In this Act the expression "citizenship law" in relation to any country mentioned in sub-section (3) of section 1 of this Act means an enactment of the Legislature of that country declared by order of the Secretary of State made by statutory instrument at the request of the Government of that country to be an enactment making provision for citizenship thereof; and a citizenship law shall be deemed for the purposes of this Act to have taken effect in a country on the date which the Secretary of State by order so made at the request of the Government of that country declares to be the date on which it took effect.
