Section 2 in The Child Marriage Restraint Act, 1929
2. Definitions .-In this Act, unless there is anything repugnant in the subject or context,-
(a)[ "child" means a person who, if a male, has not completed twenty-one years of age, and if a female, has not completed eighteen years of age;](b)"child marriage" means a marriage to which either of the contracting parties is a child;(c)"contracting party to a marriage" means either of the parties whose marriage is [or is about to be] [Inserted by Act 19 of 1938, Section 2. ] thereby solemnised; and(d)"minor" means a person of either sex who is under eighteen years of age.
