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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(ii) in The Hazardous Wastes (Management And Handling) Rules, 1989

(ii)bank guarantee, valid upto 31st January, 2005, for an amount of five lakh rupees in favour of Central Pollution Control Board, New Delhi upto 15th August, 2004.]