Section 2 in The Orissa Freedom Of Religion Act, 1967
2. Definitions
In this Act unless the context otherwise requires-(a)"conversion" means renouncing one religion and adopting another.(b)"force" shall include a show of force or a threat of injury of any kind including threat of divine displeasure or social ex-communication;(c)“fraud” shall include misrepresentation or any other fraudulent contrivance.(d)“inducement” shall include the offer of any gift or gratification, either in cash or in kind and shall also include the grant of any benefit, either pecuniary or otherwise;(e)“minor” means a person under eighteen years of age.
