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

Union of India - Subsection

Section 8(5) in The Hazardous Wastes (Management And Handling) Rules, 1989

(5)The State Pollution Control Board or Committee shall forward to the State Government or Union Territory Administration, as the case may be the project report including EIA report and details of public hearing alongwith its recommendations within a period of 30 days from the last date of public hearing.