Child Marriage Restraint Act, 1929

[Act No. 19 of 1929 dated 1st. October, 1929]1

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Definitions
3	Punishment for male adult below twenty-one years of age marrying a child
4	Punishment for male adult above twenty-one years of age marrying a child
5	Punishment for solemnizing a child marriage
6	Punishment for parent or guardian concerned in a child marriage
7	Offences to be cognizable for certain purposes
8	Jurisdiction under this Act
9	Mode of taking cognizance of offences
10	Preliminary inquiries into offences
11	Power to take security from complainant-Repealed by the Child Marriage Restraint (Amendment) Act, 1949
12	Power to issue injunction prohibiting marriage in contravention of this Act
Footnotes	Footnotes

An Act to restrain the solemnization of child marriages.

WHEREAS it is expedient to restrain the solemnization of child marriages; it is hereby enacted as follows:-