Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] British India - Subsection Section 1(3) in British Nationality Act, 1964 (3)A person has a qualifying connection with a protectorate or protected State if-(a)he was born there; or(b)his father or his father's father was born there and is or at any time was a British subject.
