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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Khadi Mark Regulations, 2013

(1)The Chairperson and every member not being ex officio member of the Central Khadi Mark Committee or the Zonal Khadi Mark Committees, as the case may be, shall hold office for a period of five years from the date of his appointment, or till the pleasure of the Commission, whichever is earlier.