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[Cites 0, Cited by 0] [Section 2] [Entire Act]

British India - Subsection

Section 2(3) in British Nationality Act, 1948

(3)If by any enactment for the time being in force in any country mentioned in sub-section (3) of section one of this Act provision corresponding to the foregoing provisions of this section is made for enabling citizens of Eire to claim to remain British subjects, any person who by virtue of that enactment is a British subject shall be deemed also to be a British subject by virtue of this section.