Section 2 in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
2. Definition.
In this Act, unless there is anything repugnant in the subject or context,-(a)"Government" means the Government of Maharashtra in the Public Health Department;(b)"marriage" includes a re-marriage;(c)"marriage bureau" or "bureau" means a bureau or institution consisting of a person or group of persons, which carries on the activity of helping the unmarried persons including divorcees, widows and widowers, desirous of getting married, registered with the bureau, in finding a suitable match for them by arranging to bring such persons together etc., and which is registered under section 5;(d)"memorandum" means a memorandum for registration of marriage mentioned in section 6;(e)"parties" means the husband and wife whose marriage has been solemnized;(f)"prescribed" means prescribed by rules under this Act;(g)"register of marriages" means the register of marriages maintained under this Act;(h)"register of marriage bureaus" means the register of marriage bureaus maintained under this Act;(i)"Registrar" means a Registrar of marriage bureaus and marriages, appointed under this Act;(j)"Registrar General" means the Registrar General of Births, Deaths and Marriages, appointed by the State Government for the State of Maharashtra under the Births, Deaths and Marriages Registration Act, 1886.
