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The Foreign Marriage Act, 1969 2.Definitions. - In this Act, unless the context otherwise requires, --- (a) "degrees of prohibited relationship" shall have same meaning as in the Special Marriage Act, 1954 (43 of 1954); (b) "district", in relation to a Marriage Officer, means the area within which the duties of his office are to be discharged ; (c) "foreign country" means a country or place outside India, and includes a shop which is for the time belong in the territorial waters of such a country or place ; (d) "Marriage Officer" means a person appointed under section 3 to be a Marriage Officer; (e) "Official house" , in relation to a Marriage Officer, means --- (i) the official house of residence of the officer ; (ii) the office in which the business of the officer is transacted ; (iii) a prescribed place ; and (f) "prescribed" means prescribed by rules made under this Act.    |
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