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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(b) in Companies (Appointment of Sole Agents) Rules, 1975

(b)Does/Do the sole selling agent(s) call for deposits, from the sub-agents, distributors, stockists, etc.? If so, on what basis are such deposits fixed? Whether any interest is payable on the deposits. If so, the rate thereof?