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[Cites 0, Cited by 0] [Section 10] [Entire Act]

British India - Subsection

Section 10(2) in British Nationality Act, 1948

(2)The functions of the Secretary of State under the last foregoing sub-section shall in any colony, protectorate or United Kingdom trust territory be exercised by the Governor; but he shall not grant a certificate of naturalisation except with the approval of the Secretary of State.Citizenship By Incorporation Of Territory