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[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

British India - Subsection

Section 12(6)(b) in British Nationality Act, 1948

(b)that he intends to make his ordinary place of residence within the United Kingdom and Colonies, then, if it seems to the Secretary of State fitting that that person should by reason of his close connection with the United Kingdom and Colonies become a citizen thereof, the Secretary of State may cause him, and any minor children to whom the application relates, to be registered as such; and that person, and any such minor children as aforesaid, shall thereupon become citizens of the United Kingdom and Colonies.