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] [Section 12] [Entire Act] Union of India - Subsection Section 12(7) in The Hazardous Wastes (Management And Handling) Rules, 1989 (7)In case of any dispute as to the grant of permission to import or export of hazardous wastes, the matter shall be referred to the Central Government for a decision.]
