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[Cites 0, Cited by 0] [Section 2] [Entire Act]

British India - Subsection

Section 2(2) in British Nationality Act, 1964

(2)The Secretary of State may make arrangements for the exercise in any country mentioned in section 1 (3) of the Principal Act of any of his functions under the said section 19 by the High Commissioner or acting High Commissioner for Her Majesty's Government in the United Kingdom.