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Civil Liability for Nuclear Damage Act, 2010 5. Operator not liable in certain circumstances. – 1. An operator shall not be liable for any nuclear damage where such damage is caused by a nuclear incident directly due to-- i. a grave natural disaster of an exceptional character; or ii. an act of armed conflict, hostility, civil war, insurrection or terrorism. 1. 2. An operator shall not be liable for any nuclear damage caused to-- i. the nuclear installation itself and any other nuclear installation including a nuclear installation under construction, on the site where such installation is located; and ii. to any property on the same site which is used or to be used in connection with any such installation; or iii. to the means of transport upon which the nuclear material involved was carried at the time of nuclear incident: Provided that any compensation liable to be paid by an operator for a nuclear damage shall not have the effect of reducing the amount of his liability in respect of any other claim for damage under any other law for the time being in force. 3. Where any nuclear damage is suffered by a person on account of his own negligence or from his own acts of commission or omission, the operator shall not be liable to such person.    |
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