(z)"loan licence" means a licence issued for manufacturing a medical device by the State Licensing Authority or the Central Licensing Authority, as the case may be, to a person who intends to utilize the manufacturing site of other licencee for manufacturing the same medical device as manufactured by the licencee at that site;(za)"long term use" means intended continuous use of a medical device for more than thirty days;(A)substances used for in vitro diagnosis and surgical dressings, surgical bandages, surgical staples, surgical sutures, ligatures, blood and blood component collection bag with or without anticoagulant covered under sub-clause (i),(B)substances including mechanical contraceptives (condoms, intrauterine devices, tubal rings), disinfectants and insecticides notified in the Official Gazette under sub-clause (ii),(C)devices notified from time to time under sub-clause (iv), of clause (b) of section 3 of the Act;(zb)"medical device" means,-
