Section 3(1) in The Bhopal Gas Leak Disaster (Processing Of Claims) Act, 1985
(1)Subject to the other provisions of this Act, the Central Government shall, and shall have the exclusive right to, represent, and act in place of (whether within or outside India) every person who has made, or is entitled to make, a claim for all purposes connected with such claim in the same manner and to the same effect as such person.
