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[Cites 0, Cited by 0] [Section 8] [Entire Act]

British India - Subsection

Section 8(2) in British Nationality Act, 1948

(2)The Secretary of State may make arrangements for the exercise in any functions under the last two foregoing sections by the High Commissioner for His country mentioned in sub section (3) of section one of this Act of any of His Majesty's Government in the United Kingdom.