Section 23 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016

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Section 23 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016

23. "other wastes" means wastes specified in Part B and Part D of Schedule III for import or export and includes all such waste generated indigenously within the country;