Section 2 in The Gujarat Freedom of Religion Act, 2003
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"allurement" means officer of any temptation in the form of-(i)any gift or gratification, either in cash or kind;(ii)grant of any material benefit, either monetary or otherwise;(b)"convert" means to make one person to renounce one religion and adopt another religion;(c)"force" includes a show of force or a threat of injury of any kind including threat of divine displeasure or social ex-communication;(d)"fraudulent means" includes misrepresentation or any other fraudulent contrivance;(e)"minor" means a person under eighteen years of age.
