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

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Union of India - Subsection

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

(d)where both nuclear damage and damage other than nuclear damage have been caused by a nuclear incident or, jointly by a nuclear incident and one or more other occurrences, such other damage shall, to the extent it is not separable from the nuclear damage, be deemed to be a nuclear damage caused by such nuclear incident.

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Union of India - Subsection

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