Section 1 — Short title, extent and commencement.
The Commission of Sati (Prevention ) Act, 1987
(1) This Act may be called the Commission of Sati (Prevention) Act, 1987. (2) It extends to the whole of India except the State of Jammu and Kashmir. (3) It shall come into force in a State on such date 1 as the Central Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different States.Open in Lexace · Ask the AI about this section