Indian Christian Marriage Act,1872

3. Interpretation-clause

In this Act unless there is something repugnant in the subject or context,-

"Church of England" and "Anglican" mean and apply to the Church of England as by law established;

"Church of Scotland" means the Church of Scotland as by law established;

"Church of Rome" and" "Roman Catholic" means and apply to the Church which regards the Pope of Rome as its spiritual head;

"Church" includes any chapel or other building generally used for public Christian worship;

⁶ ["India" means the ⁷[territories} to which this Act extends;]

"minor" means a person who has not completed the age of twenty-one years and who is not a widower or a window;

⁸ [***] 

the expression "Christians" means persons professing the Christian religion;

⁹ [and the expression "Indian Christians" includes the Christian descendants of natives of India converted to Christianity, as well as such converts;]

¹⁰ ["Registrar General of Births, Deaths and Marriages" means a Registrar General of Births, Deaths and Marriages appointed under the Births, Deaths and Marriages Registration Act, 1886.]

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