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[Cites 0, Cited by 0] [Section 122P] [Entire Act]

Union of India - Subsection

Section 122P(xii) in The Drugs and Cosmetics Rules, 1945

(xii)[ All bio-medical waste shall be treated, disposed of or destroyed as per the provisions of the Bio-Medical Wastes (Management and Handling) Rules, 1996. [Inserted by G.S.R. 245(E), dated 5.4.1999 (w.e.f. 5.4.1999).]