Section 2(1)(g) in Madhya Pradesh Anand Marriages Registration Rules, 2018

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State of Madhya Pradesh - Subsection

Section 2(1)(g) in Madhya Pradesh Anand Marriages Registration Rules, 2018

(g)"Non-resident Indian" (NRI) means a person of Indian origin, who is either permanently or temporarily settled outside India for any of the following purposes:-

(i)For or on taking up employment outside India; or

(ii)For carrying on a business or vocation outside India; or

(iii)For any other purpose, as would indicate his/her intention in such circumstances to stay outside the territorial limits of India for an uncertain or determined period for fulfilling or completing such purpose;

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State of Madhya Pradesh - Subsection

Section 2(1)(g) in Madhya Pradesh Anand Marriages Registration Rules, 2018