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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989

(1)No person shall import, export, transport, manufacture, process, use or sell any hazardous micro-organism or genetically engineered organism/ substance or cell except with the approval of the Genetic Engineering Approval Committee.