Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(5) in Gujarat Sales Tax Act, 1969 (5)"Commission agent" means a dealer who bona fide buys or sells, for an agreed commission, any goods on behalf of principals mentioned in his accounts id respect of each transaction;
