Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] British India - Subsection Section 20(5) in British Nationality Act, 1948 (5)The Secretary of State shall not deprive a person of citizenship under this section unless he is satisfied that it is not conductive to the public good that the person should continue to be a citizen of the United Kingdom and Colonies.
