Section 2 in The Orissa Registration of Births and Deaths Rules, 2001
2. Definitions.
(1)In these rules unless the context otherwise require-(a)"Act" means the Registration of Births and Deaths Act, 1969 (No. 18 of 1969);(b)"Forms" means a form appended to these Rules;(c)"Registrar" means Registrar of Births and Deaths; and(d)"Section" means a section of the Act;(2)Words and expressions used but not defined in these rules shall have the same meaning as respectively assigned to them in the Act.
