Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] British India - Subsection Section 32(2) in British Nationality Act, 1948 (2)Subject to the provisions of section 23 of this Act, any reference in this Act to a child shall be construed as a reference to a legitimate child; and the expressions "father", "ancestor" and "descended" shall be construed accordingly.
