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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1) in The Civil Liability For Nuclear Damage Act, 2010

(1)Whoever–
(a)contravenes any rule made or any direction issued under this Act; or
(b)fails to comply with the provisions of section 8; or
(c)fails to deposit the amount under section 36,
shall be punishable with imprisonment for a term which may extend to five years or with fine or with both.