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[Cites 0, Cited by 0] [Section 2(35)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(35)(ii) in The Hazardous Wastes (Management And Handling) Rules, 1989

(ii)is unsuitable for re-refining, but can be used as fuel in furnaces if it meets the specifications laid down in Schedule 6;