This Act may be called the Religious Societies Act, 1880. Local extent --.It 1 *** shall extend to the whole of India except 2 [the territories which, immediately before the 1st November, 1956, were comprised in Part B States,] 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.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.