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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4) in The Khadi Mark Regulations, 2013

(4)In case of two consecutive instances of violations by any person or certified khadi institution, its authorisation to use Khadi Mark tag or label shall be deemed to have been cancelled and in such case the Commission shall take into its custody all Khadi Mark tag or label issued to the person or certified khadi institution without refund of cost of tag or label.