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

Union of India - Subsection

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

(b)Glorification, in relation to sati, whether such sati, was committed before or after the commencement of this Act, includes, among other things,
(i)the observance of any ceremony or the taking out of a procession in connection with the commission of sati; or
(ii)the supporting, justifying or propagating the practice of sati in any manner; or
(iii)the arranging of any function to eulogise the person who has committed sati; or
(iv)the creation of a trust, or the collection of funds, or the construction of a temple or other structure or the carrying on of any form of worship or the performance of any ceremony thereat, with a view to perpetuate the honour of, or to preserve the memory of, a person who has committed sati;