Section 1(4) in Diplomatic Immunities (Conferences With Common-Wealth Countries And Republic of Ireland) Act, 1961
(4)A person who is a member of the official staff or a representative of the government of a country to which this section applies and is [* * *] [Certain words omitted by Act, 1964, C. 81.] not [* * *] [Certain words omitted by Act, 1964, C. 81.] entitled under the foregoing provisions of this section to any immunity except in respect of things done or omitted to be done in the course of the performance of his duties, [* * *] [Certain words omitted by Act, 1964, C. 81.]shall be entered in a separate part of any list compiled by the Secretary of State under sub-section (1) of this section.
