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3[5. Direction imposing disabilities in respect of entry, travel and residence not to apply to armed forces.- Any direction made by the Central Government under section 3 imposing disabilities in respect of entry into or travel or residence in 2[India] upon persons domiciled in a British Possession shall not, until the expiry of six months after the termination of the present hostilities, apply to any person domiciled in that British Possession who is a member of its armed forces.]    |
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