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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(2)The hazardous wastes generated in the establishment of an occupier shall be sent or sold to a recycler or reprocessor or reuser registered or authorised under these rules or shall be disposed of in an authorised disposal facility.