Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(1)(g) in The Punjab Anand Marriages Registration Rules, 2016 (g)"Non-resident Indian" (NRI) means a person of Indian origin, who is either permanently or temporarily settled outside India for any of the following purposes: