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 0] [Entire Act] Union of India - Section Section 27 in The Civil Liability For Nuclear Damage Act, 2010 27. Prohibition of acting as arbitrator.– No person shall, while holding office as a Chairperson or a Member, act as an arbitrator in any matter.
