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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in The Commission Of Sati (Prevention) Act, 1987

(c)sati means the burning or burying alive of
(i)any widow alongwith the body of her deceased husband or any other relative or with any article, object or thing associated with the husband or such relative; or
(ii)any woman alongwith the body of any of her relatives, irrespective of whether such burning or burying is claimed to be voluntary on the part of the widow or the woman or otherwise;