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[Cites 0, Cited by 0] [Section 32] [Entire Act]

British India - Subsection

Section 32(5) in British Nationality Act, 1948

(5)For the purposes of this Act a person born aboard a registered ship or air-craft, or aboard an unregistered ship or aircraft of the Government of any country, shall he deemed to have been born in the place in which the ship or aircraft was registered or, as the case may be, in that country.