Section 2 in Tamil Nadu Prohibition of Child Marriage Rules, 2009
2. Definition.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Prohibition of Child Marriage Act, 2006 (Central Act 6 of 2007);(b)"State Government" means the Government of Tamil Nadu:(2)Words and Expressions used and not defined in these rules but defined in the Act shall have the meaning respectively assigned to them in the Act.
