Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(x) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(x)"State Government" in relation to a Union territory means, the Administrator thereof appointed under article 239 of the Constitution;