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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

British India - Subsection

Section 29(1)(e) in British Nationality Act, 1948

(e)for the cancellation of the registration of, and the cancellation and amendment of certificates of naturalisation relating to, persons deprived of citizenship under this Act, and for requiring such certificates to be delivered up for those purposes;