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

State of Telangana - Subsection

Section 2(10)(f) in Telangana Value Added Tax Act, 2005

(f)a commission agent, a broker, a delcredere agent, an 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 [or principals] [Added by Act No.28 of 2008.];