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

Union of India - Subsection

Section 2(14)(c) in The Hazardous Wastes (Management And Handling) Rules, 1989

(c)wastes listed in Lists "A" and "B" of Schedule 3 (Part A) applicable only in case(s) of import or export of hazardous wastes in accordance with rules 12, 13 and 14 if they possess any of the hazardous characteristics listed in Part B of Schedule 3.