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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in The Rajasthan Sati (Prevention) Act, 1987

(2)Every Collector and District Magistrate acting under subsection (1) shall report the seizure to the Special Court, if any, constituted to try any offence in relation to which such funds or property were collected or acquired and shall await the orders of such Special Court as to the disposal of the same.