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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(10)(d) in The Gujarat Value Added Tax Act, 2003

(d)a factor, broker, commission agent, del credere agent or an auctioneer or any mercantile agent, by whatever name called, who carries on business on behalf of any principal whether disclosed or not;