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British India - Section

Section 31 in British Nationality Act, 1948

31. Assimilation of status of natural-born and other British subjects under existing enactments.-

For the purpose of assimilating the rights and liabilities of natural-born and other British subjects under the enactments specified in Part I of the Fourth Schedule to this Act, those enactments are hereby repealed to the extent specified in the third column of that part.