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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(x) in The Medical Devices Rules, 2017

(x)the registered medical device testing laboratory shall inform to the Central Licensing Authority in writing in the event of any change in its constitution and where such change in the constitution takes place, the current registration shall be deemed to be valid for a maximum period of ninety days from the date on which the change took place unless, in the meantime, a fresh approval has been taken from the Central Licensing Authority with the changed constitution;