- In these rules unless there is anything repugnant in the subject or context -(a)'Act' means the Hindu Marriage Act, 1955 (No. 25 of 1955).(b)'Form' means a form appended to these rules.(c)'Section' and 'Sub-Section' mean, respectively, Section and Sub-Section of the Act.(d)All other terms and expressions used herein but not defined shall have the meaning respectively assigned to them in the Act.
