(3)These regulations shall apply to persons who are engaged in production, sale or trading of khadi and khadi products or who are desirous of producing, selling or trading in khadi and khadi products, and to certified khadi institutions, who hold a valid certificate issued by the Commission under clause (k) of sub-section (2) of the Khadi and Village Industries Commission Act, 1956 read with sub-regulation (2) of regulation 24 of Khadi and Village Industries Commission Regulations, 2007.
