Section 2 in Indian Matrimonial Causes (War Marriages) Act, 1948
2. Definitions
In this Act, unless there is anything repugnant in the subject or context,-(a)"High Court" shall have the same meaning as in the Indian Divorce Act, 1869;(b)"marriage" includes a purported marriage which was void ab initio , and "husband" and "wife" shall be construed accordingly;(c)"war period" means the period commencing on the 3rd day of September, 1939, and ending on the 31st day of March, 1946.
