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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in The Rajasthan Sati (Prevention) Act, 1987

(1)Where the Collector and District Magistrate has reason to believe that any funds or property have been collected or acquired for the purpose of glorification of the commission of any Sati or which may be found under circumstances which create suspicion of the commission of any offence under this Act, he may seize such funds or property.