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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The E-waste (Management and Handling) Rules, 2011

(1)Every producer of electrical and electronic equipment listed in Schedule I, collection centre, dismantler and recycler of e-waste shall obtain an authorization from the State Pollution Control Board or Pollution Control Committee of Union territories concerned as the case may be.