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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Khadi Mark Regulations, 2013

(3)Any person or certified khadi institution engaged in trading of khadi or khadi products shall procure khadi and khadi products from a person or certified khadi institution having a valid Khadi Mark registration issued under these regulations and shall declare and display the source of procurement of such khadi or khadi products.