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 7] [Entire Act] Union of India - Subsection Section 7(8) in The E-waste (Management and Handling) Rules, 2011 (8)not process any e-waste for recovery or refining of materials, unless he is registered with State Pollution Control Board as a recycler for refining and recovery of materials.
