The Foreign Marriage Rules, 1970

2. Definitions-

In these rules, unless the context otherwise requires,-

(a) "Act" means the Foreign Marriage Act, 1969 (33 of 1969);

(b) "Form" means a Form appended to these rules;

(c) "Marriage Officer" means a person appointed under section 3 of the Act to be a Marriage Officer;

(d) "section" means a section of the Act.

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