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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Khadi Mark Regulations, 2013

(2)The application for Khadi Mark shall be made -
(a)in Form I, in case of registration of certified khadi institution for Khadi Mark;
(b)in Form II, in case of registration of persons for Khadi Mark, along with the fee fixed by the Commission from time to time; and
(c)in Form III, in case of renewal of Khadi Mark for persons or certified khadi institutions.