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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(10) in The Hazardous Wastes (Management And Handling) Rules, 1989

(10)"exporter" means any person under the jurisdiction of the exporting country which exports hazardous wastes and the exporting country itself, who exports hazardous wastes;