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[Cites 0, Cited by 0] [Section 1] [Entire Act]

British India - Subsection

Section 1(2) in British Nationality Act, 1964

(2)A person has a qualifying connection with the United Kingdom and Colonies if he, his father or his father's father
(a)was born in the United Kingdom or a colony; or
(b)is or was a person naturalised in the United Kingdom and colonies; or
(c)was registered as a citizen of the United Kingdom and Colonies; or
(d)became a British subject by reason of the annexation of any territory included in a colony.