Section 201 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
201. Termination of agency
An agency is terminated by the principal revoking his authority; or by the agent renouncing the business of the agency; or by the business of the agency being completed; or by either the principal or agent dying or becoming of unsound mind; or by the principal being adjudicated an insolvent under the provisions of any Act, for the time being in force for the relief of insolvent debtors.
