Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985
भोपाल गैस विभीषिका (दावा-कार्यवाही) अधिनियम, 1985
An Act to confer certain powers on the Central Government to secure that claims arising out of, or connected with, the Bhopal gas leak disaster are dealt with speedily, effectively, equitably and to the best advantage of the claimants and for matters incidental thereto.
- Act number
- Act 21 of 1985
- Year
- 1985
- Enacted on
- 29-03-1985
- In force from
- 20-02-1985
- Jurisdiction
- Central Act (India)
- Subjects
- Disaster Management
Read the full text of Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985 section by section on LawLens.
Official source: India Code