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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1) in The Medical Devices Rules, 2017

(1)A licence or loan licence issued in Form MD-5, Form MD-6, Form MD-9 or Form MD- 10 shall remain valid in perpetuity, subject to payment of licence retention fee as specified in the Second Schedule before completion of the period of five years from the date of its issue, unless, it is suspended or canceled by State Licensing Authority or the Central Licensing Authority, as the case may be.