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 36 in Companies (Appointment of Sole Agents) Rules, 1975 36. (a) Whether the sole selling agency agreement has been registered with the Registrar of Restrictive Trade Agreements. (b)Whether M.R.T.P. Commission has enquired into the agreement and passed any orders.
