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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3) in The Medical Devices Rules, 2017

(3)Where the Central Licensing Authority, has reason to believe that the quality of the medical device is compromised, and decides to subject it to evaluation, test or examination, the authorized agent shall pay a fee for such evaluation, test or examination, to the testing laboratory as specified by the Central Licensing Authority.