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[Cites 0, Cited by 0] [Section 15] [Entire Act]

British India - Subsection

Section 15(2) in British Nationality Act, 1948

(2)In determining for the purposes of this section whether a woman who has married an alien would, but for her failure to make a declaration of retention of British nationality, have been a British subject immediately before the commencement of this Act the marriage shall be disregarded.