Section 2 in The Orissa Special Marriage Rules, 1955
2.
In these rules-(1)"the Act" means the Special Marriage Act, 1954 (Central Act 43 of 1954).(2)"Section" means a section of the Act;(3)"Marriage Officer" means a Marriage Officer appointed under Sub-section (1) of Section 3 of the Act;(4)"Registrar General" means the Registrar-General appointed under Act VI of 1886;(5)"Marriage Notice Book" means the Marriage Notice Book prescribed under Section 7 of the Act;(6)"Marriage Certificate Book" means the Marriage Certificate Book prescribed under Section 13 of the Act.
