Report No. 13
159. Section 206.-
The language of section 206 has been commented upon by Rankin C.J. in Shaw Wallace & Co (in re:). AIR 1931 Cal 676 (678) in the following words:
"If the phrase 'such revocation or renunciation' is to be taken as referring back to section 205, I confess that I find no meaning in the section; and it is at least arguable that what the draftsman meant to say is that when there is no express or implied contract that the agency should continue for any fixed period reasonable notice must be given of the revocation or renunciation of the agency."
We think that this criticism should be obviated by making it clear that the section is applicable only where the period of the agency is not fixed by contract, express or implied.
160. Sections 207-210.-
No change is considered necessary in sections 207 to 210.
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