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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3)(vii) in The E-Waste (Management) Rules, 2016

(vii)the Dismantler and Recycler shall maintain records of the e-waste purchased, processed in Form-2 and shall file annual returns of its activities of previous year in Form-3 to the concerned State Pollution Control Board on or before 30th day of June of every year;