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 2] [Entire Act] Union of India - Subsection Section 2(29) in The Hazardous Wastes (Management And Handling) Rules, 1989 (29)"storage" means storing hazardous wastes for a temporary period, at the end of which the hazardous wastes is treated and disposed off;
