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[Cites 0, Cited by 0] [Section 28] [Entire Act]

British India - Subsection

Section 28(2) in British Nationality Act, 1948

(2)Any person who fails to comply with any requirement imposed on him by regulations made under this Act with respect to the delivering up of certificates of naturalisation shall be liable on summary conviction in the United Kingdom to a fine not exceeding one hundred pounds.