(1)A company shall not pay or be liable to pay to its sole selling agent any compensation for the loss of his office in the following cases:-(a)where the appointment of the sole selling agent ceases to be valid by virtue of sub-section (2-A) of section 294;(b)where the sole selling agent resigns his office in view of the reconstruction of the company or of its amalgamation, with any other body corporate or bodies corporate and is appointed as the sole selling agent of the reconstructed company or of the body corporate resulting from the amalgamation;(c)where the sole selling agent resigns his office, otherwise than on the reconstruction of the company or its amalgamation as aforesaid;(d)where the sole selling agent has been guilty of fraud or breach of trust in relation to, or of gross negligence in, the conduct of his duty as the sole selling agent;(e)where the sole selling agent has instigated, or has taken part directly or indirectly in bringing about, the termination of the sole selling agency.
