Companies (Appointment of Sole Agents) Rules, 1975

[See section 294AA of the Companies Act, 1956]

 

Contents
Sections	Particulars
1	Short title and commencement
2	Form of application for seeking approval of the Central Government for appointment of sole agents
3	Fees to be paid along with the application
Form I	Form of application for approval of the Central Government to the appointment of sole selling agents by a company

 

In exercise of the powers conferred by section 294AA, read with clause (a) of sub-section (1) of section 642 of the Companies Act, 1956 (1 of 1956), the Central Government hereby makes the following rules namely: -