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[Cites 0, Cited by 0] [Section 3] [Entire Act]

British India - Subsection

Section 3(2) in British Nationality Act, 1964

(2)In this Act "the Principal Act" means the British Nationality Act, 1948, and Part III of that Act (supplementary provisions) shall have effect as if any reference in it to that Act, except one referring to the date of the commencement of that Act, included a reference to this Act.