(1)A person who was it British subject immediately before the date of commencement of this'Act and is at that date potentially a citizen of any country mentioned in sub-section (3) of section 1 of this Act, but is not at that date a citizen of the United Kingdom and Colonies or of any country mentioned in that sub-section or Eire, shall as from that date remain a British subject without citizenship until he becomes a citizen of the United Kingdom and Colonies, a citizen of any country mentioned in sub-section (3) of section I of this Act, a citizen of Eire or an alien; and the provisions of the Third Schedule to this Act shall have effect in relation to a person who remains a British subject without citizenship by virtue of this section.
