Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 294AA] [Entire Act] Union of India - Subsection Section 294AA(3) in The Companies Act, 1956 (3)No company having a paid-up share capital of rupees fifty lakh, or more shall appoint a sole selling agent except with the consent of the company accorded by a special resolution and the approval of the Central Government.
