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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

British India - Subsection

Section 12(4)(a) in British Nationality Act, 1948

(a)he is then a citizen of any country mentioned in sub-section (3) of section one of this Act under a citizenship law having effect in that country, or a citizen of Eire; or