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

State of Rajasthan - Subsection

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

(c)"Sati" means the burying or buying alive of any widow alongwith the body of her deceased husband or with any article, object or thing associated with the husband, irrespection of whether such burning or burying is voluntary on the part of the widow or otherwise: