Section 4(1)(c) in The Civil Liability For Nuclear Damage Act, 2010

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Union of India - Subsection

Section 4(1)(c) in The Civil Liability For Nuclear Damage Act, 2010

(c)involving nuclear material sent to that nuclear installation and occurring after–

(i)the liability for nuclear incident involving such nuclear material has been transferred to that operator, pursuant to a written agreement, by the operator of another nuclear installation; or

(ii)that operator has taken charge of such nuclear material; or

(iii)that operator has taken charge of such nuclear material from a person operating a nuclear reactor with which a means of transport is equipped for use as a source of power, whether for propulsion thereof or for any other purpose; or

(iv)such nuclear material has been loaded, with the written consent of that operator, on the means of transport by which it is to be carried from the territory of a foreign State.

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Union of India - Subsection

Section 4(1)(c) in The Civil Liability For Nuclear Damage Act, 2010