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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

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

(k)"clinical evidence" means, in relation to,-
(i)an in vitro diagnostic medical device, is all the information derived from specimen collected from human that supports the scientific validity and performance for its intended use;
(ii)a medical device, the clinical data and the clinical evaluation report that supports the scientific validity and performance for its intended use;