Section 34 in Companies (Appointment of Sole Agents) Rules, 1975
34. In case the sole selling agent is a partnership firm, the following details may please be furnished:-
(a)Names of the partners and their shares in the profits.(b)The inter se relationship of the partners and their relationship to the directors of the company.(c)Names of the working partners and whether they are working whole-time or part-time.(d)Whether any salary is paid to the working partners? If so, the details.(e)The capital invested in the partnership firm during the last three years.(f)Profits earned by the partners during the last three years.
