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352Y. Extinguishment of claims.- Notwithstanding anything contained in any other law for the time being in force, no action to enforce a claim against the Fund under this Part shall be entertained by a High Court unless- (a) the action to enforce is commenced; or (b) notice of action to enforce a claim against the owner or his guarantor in respect of the same pollution damage is given to the Fund, within three years from the date when the damage occurred: Provided that in no case an action to enforce a claim shall be brought after six years from the date of the incident that caused such damage.    |
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