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 14] [Entire Act] Union of India - Subsection Section 14(5) in The Hazardous Wastes (Management And Handling) Rules, 1989 (5)The occupier, exporting hazardous waste to any other country shall seek permission from the competent authority of that country prior to any shipment.
