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[Cites 0, Cited by 11] [Entire Act]

Union of India - Section

Section 2 in The Majority Act, 1875

2. Savings.

- Nothing herein contained shall affect
(a)the capacity of any person to act in the following matters (namely)marriage, dower, divorce and adoption;
(b)the religion or religious rites and usages of any class of [citizens of India] [Substituted by A.O.1950.]; or
(c)the capacity of any person who before this Act comes into force has attained majority under the law applicable to him.