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Commission of Sati (Prevention) Act, 1987 19. Amendment of Act 43 of 1951 In the Representation of the People Act, 1951,- (a) in section 8, in sub-section (2), after the proviso, the following proviso shall be inserted, namely:- "Provided further that a person convicted by a Special Court for the contravention of any of the provisions of the Commission of Sati (Prevention) Act, 1987 shall be disqualified from the date of such conviction and shall continue to be disqualified for a further period of five years since his release."; (b) in section 123, after clause (3A), the following clause shall be inserted, namely :- '(3B) The propagation of the practice or the commission of sati or its glorification by a candidate or his agent or any other person with the consent of the candidate or his election agent for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate. Explanation.- For the purposes of this clause, "sati" and "glorification" in relation to sati shall have the meanings respectively assigned to them in the Commission of Sati (Prevention) Act, 1987.'    |
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