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Union of India - Section

Section 2 in The Use of very Lower Power Remote Cardiac Monitoring Radio Frequency Wireless Medical Devices, Medical Implant Communication System (MICS) Or Medical Implant Telemetry Systems (MITS), and other such very Low Power Medical Radio Frequency Wireless Devices or Equipments (Exemption from Licensing Requirement) Rules, 2008

2. Definition.

- In these rules, unless the context otherwise requires,---
(a)"Act" means the Indian Telegraph Act, 1885 (13 of 1885);
(b)"Effective Radiated Power" includes the gain of the antenna, if any;
(c)Words and expressions used in these rules and not defined but defined in the Act and the Indian Wireless Telegraphy Act, 1933 (17 of 1933), shall have the same meanings respectively as assigned to them in those Acts.