Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Meghalaya - Subsection Section 2(2) in Meghalaya Value Added Tax Act, 2003 (2)A commission agent, a broker, a factor, a deleredere agent, an auctioneer, a mercantile agent by whatever name called who carries on business within the State.
