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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(k) in The Civil Liability For Nuclear Damage Act, 2010

(k)"nuclear material" means and includes–
(i)nuclear fuel (other than natural uranium or depleted uranium) capable of producing energy by a self-sustaining chain process of nuclear fission outside a nuclear reactor, either by itself or in combination with some other material; and
(ii)radioactive products or waste;