Section 2 in The Orissa Hindu Marriages Registration Rules, 1960
2.
In these rules, unless the context otherwise require-(1)"the Act" means the Hindu Marriage Act, 1955 (25 of 1955);(2)"Form" means a form appended to these rules;(3)"marriage" means a Hindu Marriage solemnised in accordance with the provisions of the Act;(4)"register" means the Hindu Marriage Register referred to in Section 8 of the Act ;(5)"Registrar" means the Registrar appointed under Rule 3;(6)"section" means a section of the Act;(7)all other words and expressions used but not defined herein shall have the same meaning as has been assigned to them under the Act.
