Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] Union of India - Subsection Section 36(ii) in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016 (ii)suitable for reprocessing, if it meets the specification laid down in Part A of Schedule V but does not include waste oil;
