Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(34)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(34)(ii) in The Hazardous Wastes (Management And Handling) Rules, 1989

(ii)suitable for re-refining if it meets the specifications laid down in Schedule 5, but does not include waste oil;