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[Cites 0, Cited by 0] [Section 12] [Entire Act]

British India - Subsection

Section 12(5) in British Nationality Act, 1948

(5)A woman who was a British subject immediately before the date of the commencement of this Act and has before that date been married to a person who becomes, or would but for his death have become, a citizen of the United Kingdom and Colonies by virtue of any of the foregoing provisions of this section shall on that date herself become such a citizen.