 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Atomic Energy Act, 1962 Foot Notes 1. Inserted by the Atomic Energy (Amendment) Act, 1987 (Act No. 29 of 1987), dated 8th September, 1987. 2. Inserted by Act No. 29 of 1987, dated 8th September, 1987. 3. Substituted by Act No. 29 of 1987, dated 8th September, 1987 for clause (b). 4. Substituted by Act No. 29 of 1987, dated 8th September, 1987 for the words "with the concurrence of ". 5. Substituted by the Delegated Legislation Provisions (Amendment) Act, 1985 (Act No. 4 of 1986) dated 14th January 1986 for the words "before the expiry of session in which it is so laid".    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back