Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(6) in The Khadi Mark Regulations, 2013

(6)The Commission may require the person or certified khadi institution producing khadi to maintain such other records as may be required for the purpose of implementation of these regulations and the person or certified khadi institution shall be liable to comply with such directions as may be given by the Commission from time to time.