Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(5) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008* (5)The State Pollution Control Board may after giving reasonable opportunity of being heard to the applicant refuse to grant any authorisation.
