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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Medical Devices Rules, 2017

(2)The State Drugs Controller, by whatever name called, shall be the State Licensing Authority and shall be the competent authority for enforcement of these rules in matters relating to,-
(i)manufacture for sale or distribution of Class A or Class B medical devices;
(ii)sale, stock, exhibit or offer for sale or distribution of medical devices of all classes.