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Union of India - Section

Section 32 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016

32. "transboundary movement" means any movement of hazardous or other wastes from an area under the jurisdiction of one country to or through an area under the jurisdiction of another country or to or through an area not under the jurisdiction of any country, provided that at least two countries are involved in the movement;