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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(iv) in The Medical Devices Rules, 2017

(iv)annual status report of each clinical investigation, as to whether it is ongoing, completed or terminated, shall be submitted to the Central Licensing Authority by the sponsor, and, in case of termination of any clinical investigation, the detailed reasons for the same shall be communicated to the Central Licensing Authority within thirty days of such termination;