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

State of Rajasthan - Subsection

Section 2(9) in The Rajasthan Sales Tax Act, 1994

(9)"casual trader" means a person who has, whether as principal, agent or in any other capacity, occasional transactions of a business nature involving buying, selling, supplying or distributing of such goods as may be specified by the State Government by issuing a notification, whether for cash or deferred payment, or for commission or remuneration or other valuable consideration;