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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

British India - Subsection

Section 16(1)(b) in British Nationality Act, 1948

(b)would, but for the provisions of that sub-section, have been either a citizen of the United Kingdom and Colonies or a British subject without citizenship under section 13 of this Act; and in determining for the purposes of this section whether a woman who has married an alien would, but for those provisions, have been such a citizen or subject, the marriage shall be disregarded.