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

State of Manipur - Subsection

Section 2(xi) in Manipur Value Added Tax Act, 2004

(xi)"casual trader" means a person who whether as principal, agent or in any other capacity, has occasional transactions involving buying, selling, supplying or distributing goods in the State, whether for cash or for deferred payment, or for commission, remuneration, or other valuable consideration;