Legal Document View

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
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(e) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(e)"disposal" means any operation which does not lead to recycling, recovery or reuse and includes physico-chemical, biological treatment, incineration and disposal in secured landfill;