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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Khadi Mark Regulations, 2013

(2)Every person or certified khadi institution producing khadi shall maintain a register of artisans which shall be made available for inspection by the Commission or the Committee or any other agency authorised by the Commission, as the case may be.