Section 39 in Companies (Appointment of Sole Agents) Rules, 1975
39. (a) Does the company call for deposits from sole selling agent(s)? If so, on what basis are such deposits fixed? Whether any interest is payable on deposits? If so, the rate thereof.
(b)Does/Do the sole selling agent(s) call for deposits, from the sub-agents, distributors, stockists, etc.? If so, on what basis are such deposits fixed? Whether any interest is payable on the deposits. If so, the rate thereof?
