Section 2 in Jharkhand Freedom of Religion Rules, 2017
2. Definitions.
(1)In these rules, unless the context otherwise requires,(a)"Act" means the Jharkhand Freedom of Religion Act, 2017(b)"Form" means form appended to these rules;(c)"Government" means the Government of Jharkhand; and(d)"State" means the State of Jharkhand.(e)"Organization" means a body of persons authorized by religious institutions which expound spiritual thoughts of different religions and outside the country;(f)"Religious Institutions" means different religious authorities, which expound religious thoughts in the country and abroad;(g)"Investigation" shall have the same meaning as is defined under Section 2 (h) of the Code of Criminal Procedure.(h)"Victim" means aggrieved person who has been forcibly converted from one religion/religious faith to another religion/religious faith by any allurement, force, fraud, under influence.(2)All the words and expressions used but not defined in these rules shall have the same meaning as is respectively assigned in the Act.
