Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(b) in The Hazardous Wastes (Management And Handling) Rules, 1989 (b)Authorisation required for (Please tick mark appropriate activity/activities) :(i)collection(ii)reception(iii)treatment(iv)transport(v)storage(vi)disposal
