.This Act may be called The Religious Societies Act , 1880.Local extent .It [* * *] [The words " shall come into force at once, and" repealed by the Repealing and Amending Act 10 of 1914, Section 3 and Sch.II.] shall extend to the whole of India except [the territories which, immediately before the 1st November, 1956, were comprised in Part B States] [Substituted by the Adaptation of Laws (No.2) Order, 1956.],but nothing herein contained shall apply to any Hindus, Muhammadans or Buddhists, or to any persons whom the State Government may from time to time, by notification in the Official Gazette, exclude from the operation of this Act.
