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Civil Liability for Nuclear Damage Act, 2010 17. Operator's right of recourse. – The operator of the nuclear installation, after paying the compensation for nuclear damage in accordance with section 6, shall have a right of recourse where-- a. such right is expressly provided for in a contract in writing; b. the nuclear incident has resulted as a consequence of an act of supplier or his employee, which includes supply of equipment or material with patent or latent defects or sub-standard services; c. the nuclear incident has resulted from the act of commission or omission of an individual done with the intent to cause nuclear damage.    |
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