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 22] [Entire Act] Union of India - Subsection Section 22(7) in The Khadi Mark Regulations, 2013 (7)Registration of Khadi Mark shall be renewed every five years and application for renewal shall be submitted within a period of six months prior to its date of expiry in the Form specified in paragraph (c) of sub-regulation (2).
