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Union of India - Section

Section 1738 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

1738.

G.S.R. 673 (E), dated 23rd September, 2008. - In exercise of the powers conferred by Sections 4 and 7 of the Indian Telegraph Act, 1885 (13 of 1885) and Sections 4 and 10 the Indian Wireless Telegraph Act, 1933 (17 of 1933), the Central Government hereby makes the following rules, namely :-