In this Act, unless there is something repugnant in the subject or context,-- "Church of England" "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" "Roman Catholic".-- mean 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; 1 [ "India".-- means the 2 [territories] to which this Act extends;] "minor".-- minor means a person who has not completed the age of twenty-one years and who is not a widower or a widow; 3 * * * * * "Christians".-- the expression "Christians" means persons professing the Christian religion; "Indian Christians".-- 4 [and the expression "Indian Christians" includes the Christian descendants of natives of India converted to Christianity, as well as such converts;] 5 [ "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 (6 of 1886).]Open in Lexace · Ask the AI about this section
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