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

Union of India - Subsection

Section 27(3) in The Khadi Mark Regulations, 2013

(3)The Chief Executive Officer of the Commission shall, on receipt of an appeal under sub-regulation (2), after giving an opportunity of hearing to the parties pass such order within ninety days, as he may consider appropriate including discontinuation of the accredited agency or marketing agency for such period or periods or reduction of any amount payable to them, as he may deem fit.