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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(3) in The Medical Devices Rules, 2017

(3)After considering the reply of the registered medical device testing laboratory furnished under sub-rule (2), the Central Licensing Authority may pass an order in writing for suspension or cancellation of the registration of the said medical device testing laboratory registered under sub-rule (3) of rule 83.