Section 36(1)(a) in The Civil Liability For Nuclear Damage Act, 2010

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1)(a) in The Civil Liability For Nuclear Damage Act, 2010

(a)the insurer or any person, as the case may be, who under the contract of insurance or financial security under section 8 is required to pay any amount in terms of such award and to the extent of his liability under such contract, shall deposit that amount within such time and in such manner as the Claims Commissioner or the Commission, as the case may be, may direct; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 36(1)(a) in The Civil Liability For Nuclear Damage Act, 2010