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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(ii) in The Hazardous Wastes (Management And Handling) Rules, 1989

(ii)shall be disposed of within thirty days from the date of off-loading subject to inability to comply with sub-rule (2)(i) above [in accordance with the procedure laid down by the State Pollution Control Board or Committee in consultation with Central Pollution Control Board].