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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(d) in The Khadi Mark Regulations, 2013

(d)has any financial interest in any subsisting contract made with or in any work being done by the Commission or either of the Khadi Mark Committees except as a shareholder (other than a Director) in a company as defined in section 3 of the Companies Act, 1956 (1 of 1956):