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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(5) in Meghalaya Goods and Services Tax Act, 2017

(5)"agent" means a person, including a factor, broker, commission agent, arhatia, decredere agent, an auctioneer or any other mercantile agent, by whatever name called, who carries on the business of supply or receipt of goods or services or both on behalf of another;