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Report No. 22

10. Clause 2(h)-"Licensed Minister".-

An objection is taken to the expression "Minister of Church" occurring in the definition of "licensed Minister". It is stated, that is not the correct phrase and that the correct phrase is "Minister of religion". We had adopted the expression "Minister of Church" in preference to "Minister of religion", because the word "religion" means primarily the faith and belief of a person who professes religion and is of a wide import. On the other hand, the word "Church" signifies the creed and the practice of religion associated with a particular institution, and is more definite. In view of the fact that there are a number of Churches which, though they profess the Christian faith, differ from each other in their doctrines and rituals, the expression "Minister of Church" was considered more appropriate. We do not recommend any change.



Christian Marriage and Matrimonial Clauses Bill, 1961 Back




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