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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(r) in The Medical Devices Rules, 2017

(r)"custom made medical device" means a medical device made specifically in accordance with a written prescription of a registered medical practitioner, specialized in the relevant area, under his responsibility for the sole use of a particular patient, but does not include a mass production of such device;