(1)Subject to the provisions of these rules, Part VI relating to "Sale of Drugs Other than Homeopathic Medicines" of the Drugs and Cosmetics Rules, 1945, shall be applicable mutatis mutandis in respect of sale of medical devices.(2)The licence granted or renewed under Part VI of the Drugs and Cosmetics Rules, 1945 for sale of drugs, prior to commencement of these rules, shall be deemed to continue to be valid for the purpose of sale of medical devices.
