Section 13(2)(iii) in The Environment (Protection) Rules, 1986

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Union of India - Subsection

Section 13(2)(iii) in The Environment (Protection) Rules, 1986

(iii)Any person interested in filing an objection against the imposition of prohibition or restrictions on the handling of hazardous substances as notified under clause (i) may do so in writing to the Central Government within thirty days from the date of publication of the notification in the Official Gazette.

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Union of India - Subsection

Section 13(2)(iii) in The Environment (Protection) Rules, 1986