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[Cites 0, Cited by 0] [Section 2(11)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(11)(c) in Uttaranchal Value Added Tax Act, 2005

(c)a commission agent, factor, broker, arhti, del credere agent, or any other mercantile agent by whatever name called, and whether of the same description as hereinbefore mentioned or not, who carries on the business of buying, selling, supplying or distributing goods on behalf of any principal, whether disclosed or not;