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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The E-waste (Management and Handling) Rules, 2011

(2)Upon suspension or cancellation of the authorization, the State Pollution Control Board or Pollution Control Committee of the Union territories may give directions to the persons whose authorization has been suspended or cancelled for the safe storage of the e-waste and such person shall comply with such directions.