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 12] [Entire Act] Union of India - Subsection Section 12(4) in The Hazardous Wastes (Management And Handling) Rules, 1989 (4)The authorities mentioned in column 2 of Schedule 7 shall be responsible for regulation of export and import of hazardous wastes.
