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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Commission Of Sati (Prevention) Rules, 1988

(2)The Collector or the District Magistrate, or such other officer as directed by the State Government by order under rule 3, shall follow the provisions of sub-rules (2) and (3) of rule 4 in the case of orders made under this rule.