Section 20(4)(a) in The Civil Liability For Nuclear Damage Act, 2010

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Union of India - Subsection

Section 20(4)(a) in The Civil Liability For Nuclear Damage Act, 2010

(a)has held or is holding or qualified to hold, the post of Additional Secretary to the Government of India or any other equivalent post in the Central Government and possesses special knowledge in law relating to nuclear liability arising out of nuclear incident; or

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Union of India - Subsection

Section 20(4)(a) in The Civil Liability For Nuclear Damage Act, 2010