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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(e) in The Atomic Energy Act, 1962

(e)provision by licensee either by insurance or by such other means as the Central Government may approve, of sufficient funds to be available at all times to ensure settlement of any claims in connection with the use of the site or the plant under license which have been or may be duly established against the licensee in respect of any hurt to any person or any damage to any property caused by ionising radiations emitted at the plant under license or radioactive contamination either at the plant under license or in surrounding areas;