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[Cites 0, Cited by 1] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Civil Liability For Nuclear Damage Act, 2010

(2)Subject to the provisions of section 18, every application under sub-section (1) shall be made within a period of three years from the date of knowledge of nuclear damage by the person suffering such damage.