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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(6)(b) in The Goa Sewerage System and Sanitation Services Management Rules, 2010

(b)Liquid or liquefied wastewater/sewage resulting from all categories of hazardous wastes specified in the Schedule to the Hazardous Waste (Management and Handling) Rules, 1989 and amendments thereof.