Companies Act, 1956

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Section 364   [ View Judgements ]

Company not to be bound by assignment of, or charge on, managing agent's remuneration.


364. COMPANY NOT TO BE BOUND BY ASSIGNMENT OF, OR CHARGE ON, MANAGING AGENT'S REMUNERATION.

Any assignment of, or charge on, his remuneration, or any part thereof, effected by a managing agent shall be void as against the company.

This section shall not affect the rights inter se of the managing agent and any person other than the company.

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