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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in The Khadi Mark Regulations, 2013

(1)The Commission, in consultation with the Bureau of Indian Standards, the National Accreditation Board for Certification Bodies and any other organisation approved by the Central Government for the purpose, may engage such accredited agencies, as the Commission may consider necessary to undertake the verification and testing of khadi and khadi products.