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

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British India - Subsection

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

(a)that at the time he made the declaration he was or was about to become a citizen of a country mentioned in section 1 (3) of the Principal Act and either could not have remained or become such a citizen but for the declaration or had reasonable cause to believe that he would be deprived of his citizenship of that country unless he made the declaration; and

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British India - Subsection

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