Section 2 in Arunachal Pradesh Freedom of Religion Act, 1978
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"Government" means the Government of the Union Territory of Arunachal Pradesh;(b)"Conversion" means renouncing one religious faith and adopting another religious faith, and "convert" shall be construed accordingly;(c)"Indigenous faith" means such religious beliefs and practices including rites, rituals, festivals, observances, performances, abstinence, customs as have been found sanctioned, approved, performed by the indigenous communities of Arunachal Pradesh from the time these communities have been known and includes Buddhism as prevalent among the Monpas, Membas, Sherdukpens, Khambas, Khamptis and Singphos, Vaishnavism as practised by Noctes, Akas and Nature worships, including worships of Donyipolo, as prevalent among other indigenous communities of Arunachal Pradesh ;(d)"Force" shall include show of force or a threat of injury of any kind including threat of divine displeasure or social ex-communication ;(e)"Fraud" shall include the misrepresentation or any other fraudulent contrivance;(f)"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;(g)"prescribed" means prescribed under the rules ;(h)"religious faith" includes any indigenous faith.
