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[Cites 0, Cited by 1] [Section 20] [Entire Act]

British India - Subsection

Section 20(2) in British Nationality Act, 1948

(2)Subject to the provisions of this section, the Secretary of State may by order deprive any such citizen of his citizenship if he is satisfied that the registration or certificate of naturalisation was obtained by means of fraud, false representation or the concealment of any material fact.