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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Civil Liability For Nuclear Damage Act, 2010

(2)Where more than one operator is liable for nuclear damage, the liability of the operators so involved shall, in so far as the damage attributable to each operator is not separable, be joint and several:Provided that the total liability of such operators shall not exceed the extent of liability specified under sub-section (2) of section 6.