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

British India - Subsection

Section 12(7) in British Nationality Act, 1948

(7)The Secretary of State may make arrangements for the exercise in any country mentioned in sub-section (3) of section 1 of this Act of any of his functions under the last foregoing sub-section by the High Commissioner for His Majesty's Government in the United Kingdom.