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Union of India - Section

Section 5 in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989

5. Classification of micro-organisms or genetically engineered product.-

(1)For the purpose of these rules, micro-organisms or genetically engineered organisms, products or cells shall be dealt with under two major heads: animal pathogens and plant pests and these shall be classified in the manner specified in the Schedule.
(2)If any of the micro-organisms/genetically engineered organism or cell falls within the limits of more than one risk class as specified in the Schedule, it shall be deemed to belong exclusively to the last in number of such classes.