(1)Any citizen of Eire who immediately before the commencement of this Act was also a British subject shall not by reason of anything contained in section one of this Act be deemed to have ceased to be a British subject if at any time he gives notice in writing to the Secretary of State claiming to remain a British subject on all or any of the following grounds, that is to say(a)that he is or has been in crown service under His Majesty's Government in the United Kingdom;(b)that he is the holder of a British passport issued by His Majesty's Government in the United Kingdom or the Government of any colony, protectorate, United Kingdom mandated territory or United Kingdom trust territory;(c)that he has associations by way of descent, residence or otherwise with the United Kingdom or with any colony or protectorate or any such territory as aforesaid.
