Section 1(2) in The Child Marriage Restraint Act, 1929
(2)[ It extends to the whole of India [except the State of Jammu and Kashmir] [Substituted by A.O. 1950, for the former sub-section. ]; and it applies also to all citizens of India without and beyond India:][Provided that nothing contained in the Act shall apply to the Renoncants of the Union territory of Pondicherry.] [Inserted by Act 26 of 1968, Section 3 and Sch. ]
