Section 2 in Himachal Pradesh Freedom of Religion Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"conversion" means renouncing one religion and adopting another;(b)"force" shall include show of force or threat of injury or threat of divine displeasure or social ex-communication;(c)"fraud" shall include misrepresentation or any other fraudulent contrivance ;(d)"inducement" shall include the offer of any gift or gratification, either in cash or in any kind or grant of any kind benefit either pecuniary or otherwise; and(e)"minor" means a person under eighteen year of age.
