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

British India - Subsection

Section 1(1)(b) in British Nationality Act, 1964

(b)that he has a qualifying connection with the United Kingdom and Colonies or with a protectorate or protected state or, if a woman, has been married to a person who has or would, if living, have such a connection; and the Secretary of State may so register any person who would be entitled thereto if he had such a connection.