Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 26 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016 26. "reuse" means use of hazardous or other waste for the purpose of its original use or other use;
