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[Cites 0, Cited by 0] [Section 30] [Entire Act]

British India - Subsection

Section 30(3) in British Nationality Act, 1948

(3)His Majesty may, by Order in Council, direct that in this Act any reference specified in the Order to protectorates shall be construed as including a reference to such protected States as may be so specified, and that in relation to any protected State so specified any reference in this Act to the Governor shall he construed as including a reference to such person as may be specified in the Order.