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Child Marriage Restraint Act, 1929 7. Offences to be cognizable for certain purposes 10[The Code of Criminal Procedure, 1973, shall apply to offences under this Act as if they were cognizable offences- (a) for the purpose of investigation of such offences; and (b) for the purposes of matters referred to in section 42 of that Code, and (ii) the arrest of a person without a warrant or without an order of a Magistrate.]    |
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