KHADDAR
(PROTECTION OF NAME) ACT, 1950 KHADDAR (PROTECTION OF NAME) ACT, 1950 [Act, No. 78 of 1950] [28th December, 1950] An Act to regulate the use of the words
"Khaddar" and "Khadi" when applied as a trade description
of woven materials. BE
it enacted by Parliament as follows:-- (1) This Act may be called The Khaddar (Protection of
Name) Act, 1950. (2) It extends to the whole of India except the State
of Jammu and Kashmir. The
words "Khaddar" and Khadi", whether in Hindi or in any other
Indian language or in English, when applied to any woven material, shall be
deemed to be a trade description within the meaning of the Indian Merchandise
Marks Act, 1889, indicating that such material is cloth woven on handlooms in
India from cotton, silk or woolen yarn hand-spun in India or from a mixture of
any two or all of such yarns. [Repealed
by the Repealing and Amending Act, 1957 (Act 36 of 1957)].
Preamble 1 - KHADDAR (PROTECTION OF
NAME) ACT, 1950PREAMBLE