(1)Where any commission or other remuneration payable to any officer or employee of a company (not being a Director [* * *] [Substituted by Act 65 of 1960, Section 56, for Section 198 (w.e.f. 28.12.1960). ] or a manager) is fixed at a percentage of, or is otherwise based on, the net profits of the company, such profits shall be calculated in the manner set out in sections 349 [and 350] [ Substituted by Act 53 of 2000, Section 86, for " ,350 and 351" (w.e.f. 13.12.2000).].
