Section 32(1)(a) in Atomic Energy (Radiation Protection) Rules, 2004

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Union of India - Subsection

Section 32(1)(a) in Atomic Energy (Radiation Protection) Rules, 2004

(a)Intervene and issue such directions as deemed fit and proper under the circumstances in the interest of radiation safety and the employer shall act as per the directions of the competent authority and shall make every effort to mitigate the consequences of the accident , or

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Union of India - Subsection

Section 32(1)(a) in Atomic Energy (Radiation Protection) Rules, 2004