Section 7 in The Child Marriage Restraint Act, 1929
7. [ Offences to be cognizable for certain purposes
.-The Code of Criminal Procedure, 1973 (2 of 1974), shall apply to offences under this Act as if they were cognizable offences-(a)for the purpose of investigation of such offences; and(b)for the purposes of matters other than (i) matters referred to in section 42 of that Code, and (ii) the arrest of a person without a warrant or without an order of a Magistrate.]
