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Union of India - Section

Section 8 in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989

8. Production.-

Production in which genetically engineered organisms or cells or micro-organisms are generated or used shall not be commenced except with the consent of Genetic Engineering Approval Committee with respect to the discharge of genetically engineered organisms or cells into the environment. This shall also apply to production taking place in connection with development, testing and experiments where such production, etc., is not subject to rule 7.