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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Kerala - Subsection

Section 92(2)(p) in The Kerala Value Added Tax Act, 2003

(p)the extent of liability of commission agent, broker, delcredare agent, auctioneer or any other mercantile agent, who carries on the business of buying, selling, supplying or distributing goods on behalf of any principal;