Section 2 in Jharkhand Freedom of Religion Act, 2017
2. Definitions.
- In this Act unless the context otherwise requires;(a)"allurement" means offer of any temptation in the form of(i)any gift or gratification either in cash or kind;(ii)grant of any material benefit, either monetary or otherwise;(b)"Conversion" means renouncing one religion and adopting another;(c)"Convert" means to make one person to renounce one religion and adopt another religion;(d)"Force" shall include a show of force or threat of injury of any kind including threat of divine displeasure or social ex-communication.(e)"Fraud" shall include misrepresentation or any other fraudulent contrivance;(f)"Indigenous faith" means such religions, belief and practices including rites, rituals, festivals. Observance, performances, abstinence, customs as have been found sanctioned, approved, performed by the Scheduled Tribe communities of Jharkhand from the time these communities have been known.(g)"minor" means a person under eighteen years of age.(h)"religious faith" means faith related to religion, which also includes indigenous faith.
