Section 2(2) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976
(2)The expression "valuable security" has the same meaning as in section 30 of Indian Penal Code;(d)"expenses of marriage" in relation to a marriage means all expenses incurred in connection therewith by the parties to the marriage and the person celebrating it;(e)"marriage" includes remarriage;(f)"marriage tax" means the luxury marriage tax payable under section 12;(g)"marriage tax officer" means the Luxury Marriage Tax Officer appointed under section 13;(h)"memorandum" means a memorandum of marriage mentioned in section 5 and 6;(i)"register" means a register of marriages maintained under this Act;(j)"registrar" means a Registrar of Marriages appointed under section 4;(k)"Registrar General" means the Registrar General of Births, Deaths and Marriages appointed under any law for the time being in force relating to the registration of births, deaths and marriages.
