Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] Union of India - Subsection Section 13(f) in The Khadi Mark Regulations, 2013 (f)in the opinion of the Commission, has failed or is unable or incompetent to carry out his duties or absents himself from three consecutive meetings of the Committee without the leave of the Committee.
