Report No. 66
Chapter 6
Extent and Application of Act of 1874
6.1. Sections 1 and 2-Extent and application.-
We now discuss the Act of 1874 in detail. Sections 1 and 2 of the Act deal with the application and extent of the Act and other preliminary matters. Of these, the only provision which requires consideration here is section 2, second paragraph, which reads-
"But nothing herein contained applies to any married woman, who, at the time of her marriage, professed the Hindu, Mohammedan, Buddhist, Sikh or Jain religion, or whose husband, at the time of such marriage, professed any of those religions."
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