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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(2)The hazardous waste shall be collected, treated, re-cycled, re-processed, stored or disposed of only in such facilities as may be authorised by the State Pollution Control Board for the purpose.