In this Act, unless the context otherwise requires,-- (a) "degrees of prohibited relationship" shall have the 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 ship which is for the time being 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.Open in Lexace · Ask the AI about this section
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