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Child Marriage Restraint Act, 1929 10. Preliminary inquiries into offences Any Court, on receipt of a complaint of an offence of which it is authorized to take cognizance, shall, unless it dismisses the complaint under section 203 of the 11[Code of Criminal Procedure, 1973], either itself make an inquiry under section 202 of that Code or direct a Magistrate subordinate to it to make such inquiry.]    |
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