Report No. 13
Section 206.- For section 206 of the principal Act, the following section shall be substituted, namely:-
"206. Notice of revocation or renunciation where there is no fixed period of agency.
Where there is no express or implied contract that the agency should be continued for any period of time, reasonable notice must be given of any revocation or renunciation of the agency by the principal or the agent, as the case may be; otherwise the damage thereby resulting to the agent or the principal, as the case may be, must be made good to the one by the other."
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