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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

British India - Subsection

Section 19(1)(b) in British Nationality Act, 1948

(b)a national of a foreign country, makes a declaration in the prescribed manner of renunciation of citizenship of the United Kingdom and Colonies, the Secretary of State, shall cause the declaration to be registered; and upon the registration, that person shall cease to be a citizen of the United Kingdom and Colonies :