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Child Marriage Restraint Act, 1929 2. Definitions In this Act, unless there is anything repugnant in the subject or context,- [(a) "child" means a person who, if a male, has not completed twenty-one years of age, and if a female, has not completed eighteen years of age;] (b) "child marriage" means a marriage to which either of the contracting parties is a child; (c) "contracting party" to a marriage means either of the parties whose marriage is 7[or is about to be] thereby solemnized; and (d) "minor" means a person of either sex who is under eighteen years of age.    |
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