Section 38(2)(c) in The Civil Liability For Nuclear Damage Act, 2010

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Union of India - Subsection

Section 38(2)(c) in The Civil Liability For Nuclear Damage Act, 2010

(c)officers and other employees of the Commission shall be transferred to such other authority or offices of the Central Government, in such manner, as may be prescribed:

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Union of India - Subsection

Section 38(2)(c) in The Civil Liability For Nuclear Damage Act, 2010