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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(g) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(g)"exporter" means any person under the jurisdiction of the exporting country who exports hazardous waste including the country, which exports hazardous waste;