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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Civil Liability For Nuclear Damage Act, 2010

(3)The provisions of sub-sections (1) and (2) shall not apply to a nuclear installation owned by the Central Government.Explanation.–For the purposes of this section, "financial security" means a contract of indemnity or guarantee, or shares or bonds or such instrument as may be prescribed or any combination thereof.