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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(8) in The Khadi Mark Regulations, 2013

(8)In case of breach or non compliance of any provisions of these regulations, the Central Khadi Mark Committee may, after giving a reasonable opportunity to the person or certified khadi institution to be heard, suspend or cancel the registration of the institution and thereby the right to use the Khadi Mark tag or label.