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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(12)(c) in The Karnataka Value Added Tax Act, 2003

(c)a commission agent, a broker or delcredere agent or 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;