Section 16(2)(iii) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

(iii)a valid registration from the Central Pollution Control Board and a proof of being an actual user, if required under these rules.

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