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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3A(2) in The Himachal Pradesh Non-Biodegradable Garbage (Control) Act, 1995

(2)The State Government may impose requirements on manufacturers, distributors and other persons, who produce or handle commodities, with respect to the type, size, labeling and composition of packaging with respect to its use and disposal including standards or norms for material degradability and re-cyclability.