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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4) in The Medical Devices Rules, 2017

(4)In case of investigational medical device or new in vitro diagnostic medical device, the applicant shall obtain prior permission in Form MD-27 or Form MD-29 from the Central Licensing Authority and no licence to manufacture any class of such medical device shall be granted without such permission.