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[Cites 0, Cited by 0] [Section 20] [Entire Act]

British India - Subsection

Section 20(1) in British Nationality Act, 1948

(1)A citizen of the United Kingdom and Colonies who is such by registration (including a person registered under sub-section (6) of section 12 of this Act) or is a naturalised person shall cease to be a citizen of the United Kingdom and Colonies if he is deprived of that citizenship by an order of the Secretary of State made under this or the next following section.