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Union of India - Section
Section 10 in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
10.
/534In exercise of the powers conferred by sections 6, 8 and 25 of the Environment (Protection) Act, 1986 (26 of 1986) and with a view to protecting the environment, nature and health, in connection with the application of gene-technology and micro-organisms, the Central Government hereby makes the following rules*, namely:| Additional Information6 |
| *Draft Rules- " The Hazardous Micro Organisms and Genetically Modified Organisms (Manufacture, Use, Import and Storage) Rules, 1999, in supersession of the aforementioned Rules, published vide G.S.R. 98(E), dated 19.2.1999. |