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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(m) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(m)"hazardous waste site" means a place of collection, reception, treatment, storage of hazardous wastes and its disposal to the environment which is approved by the competent authority;