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Civil Liability for Nuclear Damage Act, 2010 Preamble 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. BE it enacted by Parliament in the Sixty-first Year of the Republic of India as follows:--    |
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