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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Civil Liability For Nuclear Damage Act, 2010

(1)An operator shall not be liable for any nuclear damage where such damage is caused by a nuclear incident directly due to-
(i)a grave natural disaster of an exceptional character; or
(ii)an act of armed conflict, hostility, civil war, insurrection or terrorism.