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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Ozone Depleting Substances (Regulation And Control) Rules, 2000

(2)No person shall engage in any activity specified in column (2) of Schedule IV using ozone depleting substances specified in column (3) of that Schedule after the date specified in column (5) of Schedule V unless the products are labelled to indicate the ozone depleting substance they contain.