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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

British India - Subsection

Section 5(1)(b) in British Nationality Act, 1948

(b)that person's birth having occurred in a place in a foreign country other than a place such as is mentioned in the last foregoing paragraph, the birth is registered at a United Kingdom consulate within one year of its occurrence, or, with the permission of the Secretary of State, later; or