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Union of India - Section

Section 48 in The Medical Devices Rules, 2017

48. Labeling medical device or a new in vitro diagnostic medical device for purpose of test, evaluation, clinical investigations, etc.

- Any medical device or new in vitro diagnostic medical device imported or manufactured, for the purpose of clinical investigation or clinical performance evaluation, test, evaluation, demonstration and training, shall be kept in containers bearing labels, indicating the name of the product or code number, batch or lot number, serial number wherever applicable, date of manufacture, use before date, storage conditions, name and address of the manufacturer, and the purpose for which it has been manufactured.