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[Cites 0, Cited by 0] [Section 294(5)] [Section 294] [Entire Act]

Union of India - Subsection

Section 294(5)(b) in The Companies Act, 1956

(b)if the company refuses or neglects to furnish any such information, the Central Government may appoint a suitable person to investigate and report on the terms and conditions of appointment of the sole selling agent.