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Union of India - Section

Section 19 in The Khadi Mark Regulations, 2013

19. Eligibility of accredited agencies.

- Any person registered under the Societies Registration Act, 1860, the Indian Trusts Act, 1882, the Companies Act 1956, the Limited Liability Partnership Act, 2008, or under any State law for the time being in force, having at least five years' of experience in the khadi related activities including site verification, data collection and testing of samples, shall be eligible for engagement as accredited agencies under regulation 18.