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[Cites 0, Cited by 0] [Section 7] [Entire Act]

British India - Subsection

Section 7(1) in British Nationality Act, 1948

(1)The Secretary of State may cause the minor child of any citizen of the United Kingdom and Colonies to be registered as a citizen of the United Kingdom and Colonies upon application made in the prescribed manner by a parent or guardian of the child.