Section 3 in Companies (Appointment of Sole Agents) Rules, 1975
3. Fees to be paid along with the application.
- Every application made by a company under these Rules shall be accompanied by a Treasury Challana in token of payment of the requisite fee as specified in the Companies (Fees on Applications) Rules, 1968.[Form I] [Substituted by G.S.R. 68, dated 1st January, 1979 (w.e.f. 13th January, 1979).]Registration No. of the CompanyThe Companies Act, 1956Form of application for approval of the Central Government to the appointment of sole selling agents by a company
