Section 8 in The Child Marriage Restraint Act, 1929
8. Jurisdiction under this Act .-Notwithstanding anything contained in section 190 of the [Code of Criminal Procedure, 1973 (2 of 1974)], no Court other than that of a [Metropolitan Magistrate or a Judicial Magistrate of the first class] [Substituted by Act 2 of 1978, Section 4, certain words (w.e.f. 1.10.1978). ] shall take cognizance of, or try, any offence under this Act.
