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[Cites 0, Cited by 0] [Section 23] [Entire Act]

British India - Subsection

Section 23(1) in British Nationality Act, 1948

(1)A person born out of wedlock and legitimated by the subsequent marriage of his parents shall, as from the date of the marriage or of the commencement of this Act, whichever is later, be treated, for the purpose of determining whether he is a citizen of the United Kingdom and Colonies or was a British subject immediately before the commencement of this Act, as if he had been born legitimate.