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[Cites 0, Cited by 0] [Section 20] [Entire Act]

British India - Subsection

Section 20(6) in British Nationality Act, 1948

(6)Before making an order under this section the Secretary of State shall give the person against whom the order is proposed to be made notice in writing informing him of the ground on which it is proposed to be made and, if the order is proposed to be made on any of the grounds specified in sub-sections (2) and (3) of this section, of his right to an enquiry under this section.