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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(3)(v) in The Kerala General Sales Tax Act, 1963

(v)every commission agent, broker, delcredere agent, auctioneer or any other mercantile agent, by whatever name called, who carries on the business of buying, selling, supplying or distributing goods on behalf of any principal; shall get himself registered under this Act, irrespective of the quantum of his total turnover in such goods.