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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(3) in The Medical Devices Rules, 2017

(3)No permission for conduct of academic clinical study on licenced medical device shall be required, where,-
(a)the Ethics Committee approves such a study; and
(b)the data generated during the study shall not be used to furnish to the Central Licensing Authority to manufacture or to import for marketing any investigational medical device in the country.