Section 6(2)(c) in The Civil Liability For Nuclear Damage Act, 2010

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Union of India - Subsection

Section 6(2)(c) in The Civil Liability For Nuclear Damage Act, 2010

(c)in respect of the research reactors having thermal power below ten MW, fuel cycle facilities other than spent fuel reprocessing plants and transportation of nuclear materials, rupees one hundred crores:

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Union of India - Subsection

Section 6(2)(c) in The Civil Liability For Nuclear Damage Act, 2010