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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(2)On receipt of such application, the Central Government may give a "No Objection Certificate" for the proposed export within a period of sixty days from the date of submission of the application and may impose conditions as it may consider necessary.