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(4) in The Khadi Mark Regulations, 2013 (4)If the complainant is not satisfied with the redressal of the complaint, he may lodge a formal complaint with the State or, the Divisional Director of the Commission, as the case may be.
