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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

British India - Subsection

Section 32(1)(a) in British Nationality Act, 1948

(a)in relation to a person naturalised after the commencement of this Act, a person to whom a certificate of naturalisation has been granted by the Secretary of State or by the Governor of a colony, protectorate or United Kingdom trust territory;