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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

British India - Subsection

Section 6(1)(a) in British Nationality Act, 1948

(a)that he is ordinarily resident in the United Kingdom and has been so resident throughout the period of twelve months, or such shorter period as the Secretary of State may in the special circumstances of any particular case accept, immediately preceding his application; or