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Union of India - Section

Section 19 in The Civil Liability For Nuclear Damage Act, 2010

19. Establishment of Nuclear Damage Claims Commission.–

Where the Central Government, having regard to the injury or damage caused by a nuclear incident, is of the opinion that it is expedient in public interest that such claims for such damage be adjudicated by the Commission instead of a Claims Commissioner, it may, by notification, establish a Commission for the purpose of this Act.