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1[3. Power of Central Government to impose reciprocal disabilities on persons domiciled in British Possessions.- Where by the law or practice of any British Possession persons of Indian origin are subject in that British Possession to disabilities in respect of entry into, or travel, residence, the acquisition, holding or disposal of property, the enjoyment of educational facilities, the holding of public office, the carrying on of any occupation, trade, business or profession, or the exercise of the franchise in, that British Possession, to which in respect of the like matters in 2[India] persons domiciled in that British British Possession are not subject in 2[India], the Central Government may, by notification in the Official Gazette, direct that the same disabilities or disabilities as similar thereto as may be shall, notwithstanding anything contained in any other law for the time being in force, be imposed in 2[India] on persons not being of Indian origin who- are domiciled in that British Possession.]    |
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