Section 2 in Jammu and Kashmir Muslims Marriages Registration Act, 1981

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State of Jammu-Kashmir - Section

Section 2 in Jammu and Kashmir Muslims Marriages Registration Act, 1981

2. Definitions.

- In this Act, unless the context otherwise requires :-

(a)"Schedule" means a schedule of this Act;

(b)"Sub-Registrar" means a Sub-Registrar appointed under the Registration Act, Samvat 1977;

(c)"Sub-district" means a sub-district formed under the Registration Act, Samvat 1977.