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[Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(14)(i) in The Hazardous Wastes (Management And Handling) Rules, 1989

(i)all wastes mentioned in column (3) of Schedule 1 are hazardous wastes irrespective of concentration limits given in Schedule 2 except as otherwise indicated and Schedule 2 shall be applicable only for wastes or waste constituents not covered under column (3) of Schedule 1;