| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | Indian Contract Act, 1872 | 1872 |
| Act Number | Enactment Date | Chapter Number |
| 9 | 1872-04-25 | 10 |
| Chapter Title | Ministry | Department |
| Agency, Appointment and Authority of Agents | Ministry of Law and Justice, Legislative Department | Department of Law and Legislative Affairs |
An “agent” is a person employed to do any act for another, or to represent another in dealing with third persons. The person for whom such act is done, or who is so represented, is called the “principal”.
Comments
Principle of agency
D.e.s.u. is not an insurance agent within the meanings of life Insurance Corporation Act, 1956 and the Life Insurance Corporation of India (Agents) Regulations, 1972 but D.E.S.U. is certainly an agent as defined in section 182 of the Act. When there is no insurance agent as defined in the Regulations and the Insurance Act, general principles of the law of agency as contained in the Contract Act are to be applied; D.E.S.U. v. Basanti Devi, AIR 2000 SC 43.
