Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5) in The Khadi Mark Regulations, 2013

(5)The Central Khadi Mark Committee may cancel the Khadi Mark registration of a person or certified khadi institution which in its opinion has ceased functioning for a period of one financial year or which is found to be defunct or has not applied for renewal of Khadi Mark.