Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Union of India - Subsection Section 26(1) in The Khadi Mark Regulations, 2013 (1)Any complaint relating to khadi and khadi products or misuse of Khadi Mark tag or label may, within fifteen days of its purchase, be reported to the person or certified khadi institution from where khadi and khadi products have been purchased.
