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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3) in The Khadi Mark Regulations, 2013

(3)The Chief Executive Officer of the Commission on receipt of an application shall proceed to hear the aggrieved person or certified khadi institution and pass such order as it may deem fit within a period of sixty days from the date of receipt of appeal.