Child Marriage Restraint Act, 1929

7. Offences to be cognizable for certain purposes

10[The Code of Criminal Procedure, 1973, shall apply to offences under this Act as if they were cognizable offences-

(a) for the purpose of investigation of such offences; and

(b) for the purposes of matters referred to in section 42 of that Code, and (ii) the arrest of a person without a warrant or without an order of a Magistrate.]