Where a sub-agent is properly appointed, the principal is, so far as regards third persons, represented by the sub-agent, and is bound by and responsible for his acts, as if he were an agent originally appointed by the principal. Agent's responsibility for sub-agent .—The agent is responsible to the principal for the acts of the sub-agent. Sub-agent's responsibility .—The sub-agent is responsible for his acts to the agent, but not to the principal, except in cases of fraud or wilful wrong.Open in Lexace · Ask the AI about this section
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