Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(g) in The Civil Liability For Nuclear Damage Act, 2010 (g)"nuclear damage" means–(i)loss of life or personal injury (including immediate and long term health impact) to a person; or(ii)loss of, or damage to, property,
