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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Khadi Mark Regulations, 2013

(2)The person or certified khadi institution whose right to use Khadi Mark tag or label has been suspended may file an application before the Chief Executive Officer of the Commission for revocation of the order of suspension on payment of a fee prescribed by the Commission from time to time.