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] [Entire Act] State of Haryana - Section Section 29 in Haryana Air (Prevention and Control of Pollution) Rules, 1983 29. (a) Whether the unit is generating Hazardous Waste as defined in the Hazardous Waste (Management and Handling) Rules, 1989 as amended. (b)If so, the Category No.
