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

Union of India - Subsection

Section 27(1) in The Khadi Mark Regulations, 2013

(1)Any person or certified khadi institution aggrieved by any action or measure taken by the accredited agency and marketing agency may file a complaint within a period of thirty days, before the Central Khadi Mark Committee and the Central Khadi Mark Committee, after giving such person or certified khadi institution and the accredited agency and marketing agency a reasonable opportunity of hearing, shall dispose off the complaint within a period of ninety days thereafter.