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Child Marriage Restraint Act, 1929 Foot Notes 1 The Act has been extended to Berar by the Berar Laws Act, 1941 (4 of 1941); to Dadra and Nagar Haveli by Reg. 6 of 1963; to Goa , Daman and Diu by Reg. II of 1963 and to Laccadive , Minicov and Amindivi Islands by Reg. 8 of 1965 and supplemented in its application to Assam by the Assam Rural Panchayat Act. 1948 (Assam Act 27 of 1948). 2 Substituted by Act No. 8 of 1930, for the figures "1928". 3 Substituted by the Adaptation of Laws Order, 1950 for former sub-section (2). 4 Substituted by Act No. 3 of 1951, for the words "except Part B States". 5 In its application to Pondicherry , after sub-section (2), read: - "Provided that nothing contained in this Act shall apply to the Renoncants of the Union Territory of Pondicherry .", (vide Act No. 26 of 1968). 6 Substituted by the Child Marriage Restraint (Amendment) Act, 1978, w.e.f . 1st October, 1978. 7 Inserted by Act No. 19 of 1938. 8 Substituted by Act No. 41 of 1949, for the words "shall be punishable with fine which may extend to one thousand rupees". 9 Substituted by Act No. 41 of 1949, for the words "simple imprisonment which may extend to one month, or with fine which may extend to one thousand rupees, or with both". 10 Inserted by Act No. 2 of 1978, w.e.f . 1st October, 1978. 11 Substituted by Act No. 2 of 1978, w.e.f . 1st October, 1978. 12 Substituted by Act No. 41 of 1949, for the former section. 13 Substituted by Act No. 41 of 1949 for the former section. 14 Inserted by Act No. 19 of 1938.    |
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