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[Cites 0, Cited by 2] [Entire Act]

State of Bihar - Section

Section 229 in The Bihar Municipal Act, 2007

229. Bio-medical wastes.

- It shall be the duty of the Municipality, either on its own or through any other agency authorized by it in this behalf, to implement the provisions of the Rules made by the Central Government and handling of biomedical wastes to the extent such Rules apply to the Municipality.