(2)A person remaining a British subject without citizenship as aforesaid shall become a citizen of the United Kingdom and Colonies on the day on which a citizenship law has taken effect in each of the countries mentioned in sub-section (3) of section 1 of this Act of which he is potentially a citizen, unless he then becomes or has previously become a citizen of any country mentioned in sub-section (3) of section 1 of this Act, or has previously become a citizen of the United Kingdom and Colonies, a citizen of Eire or an alien.
