Section 30 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016

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Section 30 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016

30. "State Pollution Control Board" means the State Pollution Control Board constituted under section 4 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) and includes, in relation to a Union territory, the Pollution Control Committee;