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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(11) in The Medical Devices Rules, 2017

(11)An applicant who is aggrieved by the decision of the Central Licensing Authority under sub-rule (10), may file an appeal within forty five days from the date of receipt of such rejection before the Central Government, which may after such enquiry and after giving an opportunity of being heard to the appellant, dispose of the appeal within a period of sixty days.