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

Union of India - Subsection

Section 6(2) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(2)Upon suspension or cancellation of the authorisation the State Pollution Control Board may give directions to the person whose authorisation has been suspended or cancelled for the safe storage of the hazardous, wastes and such person shall comply with such directions.