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Parsi Marriage and Divorce Act, I936 2. Definitions In this Act, unless there is anything repugnant in the subject or context,- (1) "Chief Justice" includes senior Judge; (2) "Court" means a Court constituted under this Act; (3) to "desert" together with its grammatical variations and cognate expressions, means to desert the other party to a marriage without reasonable cause and without the consent, or against the will, of such party; (4) "grievous hurt" means- (a) emasculation; (b) permanent privation of the sight of either eye; (c) permanent privation of the hearing of either ear; (d) privation of any member or joint; (e) destruction or permanent impairing of the powers of any member or joint; (f) permanent disfiguration of the head or face; or (g) any hurt which endangers life; (5) "husband" means a Parsi husband; (6) "marriage" means a marriage between Parsis whether contracted before or after the commencement of this Act; (7) a "Parsi" means a Parsi Zoroastrian; (8) "priest" means a Parsi priest and includes Dastur and Mobed; and (9) "wife" means a Parsi wife.    |
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