Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 2 in The High Court of Jharkhand Hindu Marriage Rules, 2017 2. Definitions. - (i) The Act' means the Hindu Marriage Act, 1955 (25 of 1955).(ii)`Court' means the Court mentioned in Section 3(b) of the Act.
