Family Courts Act, 1984
1. Short title, extent and commencement
(1) This Act may be called the Family Courts
Act, 1984.
(2) It extends to the whole of India except the State of Jammu and Kashmir .
(3) It shall come into force on such date as
the Central Government may, by notification in the Official Gazette, appoint,
and different dates may be appointed for different States.