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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(3)The hazardous wastes transported from an occupier's establishment to a recycler for recycling or reuse or reprocessing or to an authorised facility for disposal shall be transported in accordance with the provisions of these rules.