Section 2 in The Orissa Freedom of Religion Act, 1967
2. Definition.
- ln this Act unless the context otherwise requires-(a)"conversion" means renouncing one religion and adopting another;(b)"force" shall include a show of force or a threat of injury of any kind including threat of divine displeasure or social ex-communication;(c)"fraud" shall include misrepresentation or any other fraudulent contrivance;(d)"inducement" shall include the offer of any gift or gratification, either in cash or in kind and shall also include the grant of any benefit, either pecuniary or otherwise;(e)"minor" means a person under eighteen years of age.
