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[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

State of Bihar - Subsection

Section 59(3)(a) in The Bihar Value Added Tax Act, 2005

(a)"dalal" shall include a person who renders his services for booking of, or taking delivery of, consignment of goods at a railway station, booking agency, goods transport company office, or any place of loading or unloading of goods or contrives, makes and concludes bargains and contracts for or on behalf of any dealer for a fee, reward, commission, remuneration or other valuable consideration or otherwise;