Commission of Sati (Prevention) Act, 1987
16. Burden of proof
Where any person is prosecuted of an offence under section 4, the burden of proving that he had not committed the offence under the said section shall be on him.
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Commission of Sati (Prevention) Act, 1987 16. Burden of proof Where any person is prosecuted of an offence under section 4, the burden of proving that he had not committed the offence under the said section shall be on him. |
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