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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Use of very Lower Power Remote Cardiac Monitoring Radio Frequency Wireless Medical Devices, Medical Implant Communication System (MICS) Or Medical Implant Telemetry Systems (MITS), and other such very Low Power Medical Radio Frequency Wireless Devices or Equipments (Exemption from Licensing Requirement) Rules, 2008

(c)Words and expressions used in these rules and not defined but defined in the Act and the Indian Wireless Telegraphy Act, 1933 (17 of 1933), shall have the same meanings respectively as assigned to them in those Acts.