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

Union of India - Subsection

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

(v)"intended use" means the use for which the medical device is intended according to the data supplied by the manufacturer on the labeling or in the document containing instructions for use of such device or in promotional material relating to such device, which is as per approval obtained from the Central Licensing Authority;