Section 14(2)(iii) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2)(iii) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(iii)the import and export of the hazardous wastes not specified in Part A and Part B of Schedule III but having the hazardous characteristics outlined in Part C of the said Schedule shall require the prior written permission of the Central Government, before it is imported into or exported from India, as the case may be.

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Union of India - Subsection

Section 14(2)(iii) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*