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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2)(ii) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(ii)the import of the hazardous wastes specified in Part B of Schedule III shall not require Prior Informed Consent of the country from where it is imported;