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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(8) in The Hazardous Wastes (Management And Handling) Rules, 1989

(8)The occupier importing hazardous waste shall maintain the records of hazardous waste imports as specified in Form 6-A and the record so maintained shall be available for inspection.] [ Inserted by S.O. 24(E), dated 6.1.2000 (w.e.f. 6.1.2000).] [ Inserted by S.O. 24(E), dated 6.1.2000 (w.e.f. 6.1.2000).]