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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(3) in The Kerala Panchayat Buildings Rules, 2011

(3)Every hospital shall possess authorisation from the Kerala State Pollution Control Board under the Bio-medical Waste (Management and Handling) Rules 1998 as amended from time to time, for the disposal of bio-medical waste.