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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2)(a) in The Rajasthan Sati (Prevention) Act, 1987

(a)any inducement to a widow to get her burnt or burried alive alongwith the body of her deceased husband or with any article, object or thing associated with him, irrespective of whether she is in a fit state of mind or is labouring under a state of intoxication or stupefaction or other cause impeding the exercise of her free will;