(1)The Government of His Highness may; if application is made to, them in the manner provided by rules under this Regulation by' any person of full age and capacity who at the date of the commencement of this Regulation is a national of another State but otherwise fulfills the requirements, of section 3 of this Regulation to be a Sikkim. Subject, grant to him a certificate of naturalization if he renounces his former nationality ; and the person to whom such a certificate is granted shall on taking oath of allegiance, and on his name being entered in the Register to be maintained under this Regulation, be a Sikkim Subject by naturalization from the date on which the certificate is granted.
