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[Cites 0, Cited by 9] [Section 294] [Entire Act]

Union of India - Subsection

Section 294(2) in The Companies Act, 1956

(2)After the commencement of the Companies (Amendment) Act, 1960 (65 of 1960), the Board of Directors of a company shall not appoint a sole selling agent for any area except subject to the condition that the appointment shall cease to be valid if it is not approved by the company in the first general meeting held after the date on which the appointment is made.