Section 27 — Prohibition of acting as arbitrator.
The Civil Liability for Nuclear Damage Act, 2010
No person shall, while holding office as a Chairperson or a Member, act as an arbitrator in any matter.Open in Lexace · Ask the AI about this section
No person shall, while holding office as a Chairperson or a Member, act as an arbitrator in any matter.Open in Lexace · Ask the AI about this section