Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] Union of India - Subsection Section 33(2) in The Medical Devices Rules, 2017 (2)The Central Licensing Authority shall, after giving an opportunity to the licencee to explain in writing licencee's defence, pass an order for cancellation or otherwise and record the reasons therefor in the said order.
