Section 2 in Rajasthan Compulsory Registration of Marriages Act, 2009
2. Definitions.
- In this Act, unless the subject or context otherwise requires -(a)"Certificate of marriage" means a certificate of marriage issued under Section 9;(b)"Marriage" includes remarriage;(c)"Memorandum" means the Memorandum for registration of marriage mentioned in Section 7;(d)"Register" means a register of marriage mentioned under Section 13;(e)"Registrar" means the Registrar of Marriages appointed under Section 4;(f)"District Marriage Registration Officer" means the District Marriage Registration Officer appointed under Section 5;(g)"Registrar General" means the Registrar General designated as such under Section 6;(h)"Solemnize" means to enter into a marriage in any form or manner;(i)"To submit." includes send by registered post acknowledgement due.
