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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(2) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995

(2)Disposal of Wastes and Effluents. - In all such establishments whereby the very nature of process and methods, adopted lead to generation of wastes and effluents, for such effluents whether solid, liquid or gaseous, a waste treatment and disposal scheme shall have to be approved by the authority declared under the Act.