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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(4) in The Medical Devices Rules, 2017

(4)Medical devices as referred to in sub-rule (2) shall be subject to the following conditions, namely,-
(i)the medical device shall be declared to the Customs Authorities if they so direct;
(ii)the consignment of the medical device so imported shall be accompanied with an invoice or statement showing the name and quantity of medical device.