(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.Provided that it shall be deemed to have come into force in the State of Himachal Pradesh with effect from the 15th February, 2019 and in the State of Nagaland with effect from the 12th September, 2008. [w.e.f. 12th August, 2022-NO. 16 OF 2022]
