Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 18] [Entire Act] Union of India - Subsection Section 18(b) in The Civil Liability For Nuclear Damage Act, 2010 (b)twenty years, in the case of personal injury to any person, from the date of occurrence of the incident notified under sub-section (1) of section 3:
