Subject to the provisions of section 340, the managing agent of a company shall be deemed to have vacated his office as such -

(a) in case the managing agent is an individual, if he is adjudged an insolvent;

(b) in the same case, if the managing agent applies to be adjudicated an insolvent;

(c) in case the managing agent is a firm, on its dissolution from any cause whatsoever, including the insolvency of a partner in the firm;

(d) in case the managing agent is a body corporate, on the commencement of its winding up whether by or subject to the supervision of the Court, or voluntarily;