Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Union of India - Subsection Section 26(5) in The Khadi Mark Regulations, 2013 (5)The State or, the Divisional Director of the Commission, as the case may be, shall dispose off the complaint and take suitable action as early as possible but not more than thirty working days from the date of receipt of the complaint.
