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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(a) in The Commission Of Sati (Prevention) Act, 1987

(a)any inducement to a widow or woman to get her burnt or buried alive alongwith the body of her deceased husband or with any other relative, or with any article, object or thing associated with the husband or such relative irrespective of whether she is in a fit state of mind or is labouring under a state of intoxication or stupefaction or other cause impeding the exercise of her free will;