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

Union of India - Subsection

Section 8(1) in The Medical Devices Rules, 2017

(1)The Central Licensing Authority shall be the competent authority for enforcement of these rules in matters relating to,-
(i)import of all Classes of medical devices;
(ii)manufacture of Class C and Class D medical devices;
(iii)clinical investigation and approval of investigational medical devices;
(iv)clinical performance evaluation and approval of new in vitro diagnostic medical devices and;
(v)co-ordination with the State Licensing Authorities.