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[Cites 0, Cited by 10] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Public Liability Insurance Act, 1991

(d)hazardous substance means any substance or preparation which is defined as hazardous substance under the Environment (Protection) Act, 1986 (29 of 1986), and exceeding such quantity as may be specified, by notification, by the Central Government;