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[Cites 0, Cited by 0] [Section 294(6)] [Section 294] [Entire Act]

Union of India - Subsection

Section 294(6)(a) in The Companies Act, 1956

(a)Where a company has more selling agents than one (by whatever name called) in any area or areas and it appears to the Central Government that there is good reason so to do, the Central Government may require the company to furnish to it such information regarding the terms and conditions of appointment of all the selling agents as it considers necessary for the purpose of determining whether any of those selling agents should be declared to be the sole selling agent for such area or any of such areas;