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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

British India - Subsection

Section 32(1)(b) in British Nationality Act, 1948

(b)in relation to a person naturalised before the commencement of this Act,
(i)a person to whom a certificate of naturalisation was granted by the Secretary of State, or, under section 8 of the British Nationality and Status of Aliens Act, 1914, by the Government of any British possession other than the countries mentioned in sub-section (3) of section 1 of this Act, or
(ii)a person who by virtue of sub-section (2) of section 27 of the British Nationality and Status of Aliens Act, 1914, is deemed to be a person to whom a certificate of naturalisation was granted, if the certificate of naturalisation in which his name was included was granted by the Secretary of State or by the Government of any such British possession as aforesaid or if he was deemed to be a naturalised British subject by reasons of his residence with his father or mother;