Section 2(g) in The Punjab Compulsory Registration Of Marriages Act, 2012
(g)"Non-resident Indian" (NR I) means a person of Indian origin, who is either permanently or temporarily settled outside India for any of the following purposes,-(i)for or on taking up employment outside India; or(ii)for carrying on a business or vocation outside India; or(iii)for any other purpose, as would indicate his/her intention in such circumstances to stay outside the territorial limits of India for an uncertain or determined period for fulfilling or completing such purpose;
