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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in The Khadi Mark Regulations, 2013

(2)Any person or certified khadi institution aggrieved by the order of the Central Khadi Mark Committee under sub-regulation (1), may, within a period of thirty days from the date of such order, prefer an appeal to the Chief Executive Officer of the Commission.