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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Medical Devices Rules, 2017

(2)A registered Notified Body whose registration has been suspended or canceled under sub-rule (1) may, within thirty days of the receipt of a copy of the order by it, prefer an appeal to the Central Government and the Central Government may, after giving the Notified Body an opportunity of being heard, confirm, reverse or modify such order.