Section 12(2)(ii) in The Bhopal Gas Leak Disaster (Processing Of Claims) Act, 1985

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Union of India - Subsection

Section 12(2)(ii) in The Bhopal Gas Leak Disaster (Processing Of Claims) Act, 1985

(ii)[ However, if the case is dismissed or rejected in the absence of claimant and if within the period of thirty days, from the date of the said order or if the case is dismissed or rejected before 1st March, 2000, from 1st March, 2000, the claimant appears and files an application and satisfies that there was sufficient cause for his non-appearance on the date fixed for final hearing, the Tribunal may reopen the case and after giving an opportunity of hearing and to produce evidence may decide the claim :

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Union of India - Subsection

Section 12(2)(ii) in The Bhopal Gas Leak Disaster (Processing Of Claims) Act, 1985