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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(2)(p) in The Kerala General Sales Tax Act, 1963

(p)the extent of liability of commission agent, broker, delcredare agent, auctioneer or any other mercantile agent, who carries on the business of buying, selling, supplying or distributing goods on behalf of any principal;