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 0] [Entire Act] Union of India - Section Section 20 in Companies (Appointment of Sole Agents) Rules, 1975 20. Foreign shareholding in the principal company and the sole selling agent and the profits remitted to the foreign countries on these shareholding during the last three years.
