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[Cites 0, Cited by 3] [Section 294(5)] [Section 294] [Entire Act]

Union of India - Subsection

Section 294(5)(c) in The Companies Act, 1956

(c)if after perusal of the information furnished by the company or, as the case may be, the report submitted by the person appointed under clause (b), the Central Government is of the opinion that the terms and conditions of appointment of the sole selling agent are prejudicial to the interests of the company, the Central Government may, by order, make such variations in those terms and conditions as would in its opinion make them no longer prejudicial to the interests of the company;