Section 3(2) in The Bhopal Gas Leak Disaster (Processing Of Claims) Act, 1985
(2)In particular and without prejudice to the generality of the provisions of sub-section (1), the purposes referred to therein include--(a)institution of any suit or other proceeding in or before any court or other authority (whether within or outside India) or withdrawal of any such suit or other proceeding, and(b)entering into a compromise.
