AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 23

2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "degrees of prohibited relationship" shall have the same meaning as in the Special Marriage Act, 1954 (43 of 1954);

(b) "district", in relation to a marriage officer, means the area within which the duties of his office are to be discharged;

(Cf. section 2(d), S.M.A.)

(c) "foreign country" means a country or place outside India, and includes a ship which is for the time being in the territorial waters of such a country or place;

(d) "marriage officer" means a person appointed under section 3 to be a marriage officer;

(e) "official house", in relation to a marriage officer, means

(i) the official house of residence of the officer;

(ii) the office in which the business of the officer is transacted;

(iii) a prescribed place; and

(Cf. section 4, Australian Act, and section 24, English Act.)

(f) "prescribed" means prescribed by rules made under this Act.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement