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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(7) in The Hazardous Wastes (Management And Handling) Rules, 1989

(7)The occupier having valid permission to import shall inform the State and Central Pollution Control Board and the port authorities of the arrival of the consignment of hazardous wastes ten days in advance.