Section 4(1) in The Rajasthan Sati (Prevention) Act, 1987
(1)Notwithstanding anything contained in the Indian Penal Code (Central ACt 45 of 1860), if any widow commits Sati, whoever abets the commission of such Sati, either directly or indirectly, shall be punishable with death or imprisonment for life and shall also be liable to fine.
