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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in The Bio-Medical Waste (Management And Handling) Rules, 1998

(4)Notwithstanding anything contained in the Motor Vehicles Act, 1988 (59 of 1988), or rules thereunder, untreated bio-medical waste shall be transported only in such vehicle as may be authorised for the purpose by the competent authority as specified by the Government.