Civil Liability for Nuclear Damage Act, 2010
परमाणुवीय नुकसान के लिए सिविल दायित्व अधिनियम, 2010
An Act to provide for civil liability for nuclear damage and prompt compensation to the victims of a nuclear incident through a no-fault liability regime channeling liability to the operator, appointment of Claims Commissioner, establishment of Nuclear Damage Claims Commission and for matters connected therewith or incidental thereto.
- Act number
- Act 38 of 2010
- Year
- 2010
- Enacted on
- 21-09-2010
- In force from
- yet to be notified
- Jurisdiction
- Central Act (India)
- Subjects
- Energy And Electricity, Civil Law And Procedure
Read the full text of Civil Liability for Nuclear Damage Act, 2010 section by section on LawLens.
Official source: India Code