Section 4(1)(b) in The Civil Liability For Nuclear Damage Act, 2010

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Union of India - Subsection

Section 4(1)(b) in The Civil Liability For Nuclear Damage Act, 2010

(b)involving nuclear material coming from, or originating in, that nuclear installation and occurring before –

(i)the liability for nuclear incident involving such nuclear material has been assumed, pursuant to a written agreement, by another operator; or

(ii)another operator has taken charge of such nuclear material; or

(iii)the person duly authorised to operate a nuclear reactor has taken charge of the nuclear material intended to be used in that reactor with which means of transport is equipped for use as a source of power, whether for propulsion thereof or for any other purpose; or

(iv)such nuclear material has been unloaded from the means of transport by which it was sent to a person within the territory of a foreign State; or

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Union of India - Subsection

Section 4(1)(b) in The Civil Liability For Nuclear Damage Act, 2010