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[Cites 0, Cited by 0] [Section 32] [Entire Act]

British India - Subsection

Section 32(6) in British Nationality Act, 1948

(6)For the purposes of this Act, any person who, by the law in force immediately before the commencement of this Act in any colony or protectorate, enjoyed the privileges of naturalisation within that colony or protectorate only shall be deemed to have become immediately before the commencement of this Act a British subject and a person naturalised in the United Kingdom and Colonies.