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 2] [Entire Act] Union of India - Subsection Section 2(3) in The Hazardous Wastes (Management And Handling) Rules, 1989 (3)"auction" means bulk sale of wastes by invitation of tenders or auction, contract or negotiation by individual(s), companies or Government departments;
