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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Hazardous Wastes (Management And Handling) Rules, 1989

(2)The Ministry of Environment and Forests Government of India, on receipt of such Form 7 from an exporter or an exporting country shall examine the case on merit and grant or refuse permission for export to India.