Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 16 in The Commission Of Sati (Prevention) Act, 1987 16. Burden of proof .Where any person is prosecuted of an offence under section 4, the burden of proving that he had not committed the offence under the said section shall be on him.
