Section 2(1) in The Orissa Freedom of Religion Rules, 1989
(1)In these rules, unless the context otherwise requires-(a)"Act" means Orissa Freedom of Religion Act, 1967 (Orissa Act 2 of 1968);(b)"Organisation" means a body of persons authorised by, religious institutions who expound spiritual thoughts of different religions inside and outside the country;(c)"Form" means form appended to these rules;(d)"Government" means Government of Orissa;(e)"Religious institutions" mean different religious authorities, who expound religious thoughts in the country and abroad;(f)"State" means State of Orissa.
