Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

British India - Subsection

Section 23(2) in British Nationality Act, 1948

(2)A person shall be deemed for the purposes of this section to have been legitimated by the subsequent marriage of his parents if, by the law of the place in which his father was domiciled at the time of the marriage, the marriage operated immediately or subsequently to legitimate him, and not otherwise.