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[Cites 0, Cited by 14] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(13) in The Integrated Goods and Services Tax Act, 2017

(13)"intermediary" means a broker, an agent or any other person, by whatever name called, who arranges or facilitates the supply of goods or services or both, or securities, between two or more persons, but does not include a person who supplies such goods or services or both or securities on his own account;