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

State of Gujarat - Subsection

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

(b)a casual dealer, that is to say, a person who whether as principal, agent or in any other capacity, undertakes occasional transaction of a business nature in any exhibition-cum-sale or auction or otherwise in the State, whether for cash, deferred payment, commission, remuneration or other valuable consideration;