Section 89(3)(a) in The Arms Rules, 2016

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Union of India - Subsection

Section 89(3)(a) in The Arms Rules, 2016

(a)Import of electronic disabling devices (EDD) shall be subject to submission of medical research reports on the technology used in such products, at the time of submitting application for import to the licensing authority, which shall include -

(i)physiological effect of prolonged discharge on intoxicated adults;

(ii)echo-cardiography evaluation of probes deployed into the chests of human volunteers;

(iii)implanted pacemaker;

(iv)repeated or long duration exposure: Academia and lack of respiration;

(v)cardiovascular effects;

(vi)physiological effects of exposure after exercise;

(vii)lactate and pH evaluation in exhausted humans;

(viii)non-impairment of basic respiratory parameters during fifteen second device application.

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Union of India - Subsection

Section 89(3)(a) in The Arms Rules, 2016