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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

British India - Subsection

Section 29(1)(h) in British Nationality Act, 1948

(h)with the consent of the Treasury, for the imposition and recovery of fees in respect of any application made to the Secretary of State under this Act or in respect of any registration, or the making of any declaration, or the grant of any certificate or the taking of any oath of allegiance, authorised to be made, granted or taken by or under this Act, and in respect of supplying a certified or other copy of any notice, certificate, order, declaration or entry, given, granted or made as aforesaid; and for the application of any such fees.