Section 344   [ View Judgements ]

Managing agency not to be heritable after commencement of Act.


344. MANAGING AGENCY NOT TO BE HERITABLE AFTER COMMENCEMENT OF ACT.

Any agreement made by a company other than a private company which is not a subsidiary of a public company, with its managing agent after the commencement of this Act shall be void in so far as it provides for succession to the office by inheritance or device.

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