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

State of Andhra Pradesh - Subsection

Section 12(2)(g) in Andhra Pradesh General Sales Tax Act, 1957

(g)every commission agent, broker, delcredere agent, auctioneer or any other mercantile agent, by whatever name called, who carries on the business of buying, selling, supplying distributing or delivering the goods on behalf of any principal: shall get himself registered under this Act irrespective of the quantum of his turnover.