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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5) in The Khadi Mark Regulations, 2013

(5)The person or certified khadi institution producing khadi which is found to be not properly maintaining the stock registers with the stock that is actually found in that person or certified khadi institution shall be responsible to provide explanation to the Commission for such discrepancy and be liable for suspension or cancellation of its right to use Khadi Mark.