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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Khadi Mark Regulations, 2013

(1)The person or certified khadi institution aggrieved by the decision of cancellation of a Khadi Mark by the Central Khadi Mark Committee, may, within a period of thirty days from the date of such order, prefer an appeal before the Chairman of the Commission for revocation of suspension or, cancellation of the Khadi Mark, as the case may be.