Section 2(a) in The Public Liability Insurance Act, 1991
(a)[ accident means an accident involving a fortuitous or sudden or unintended occurrence while handling any hazardous substance resulting in continuous or intermittent or repeated exposure to death of, or injury to, any person or damage to any property but does not include an accident by reason only of war or radio-activity;] [Substituted by Act 11 of 1992, Section 2, for Clause (a)(w.r.e.f. 31.1.1992).]
