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[Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(4)(i) in Assam General Sales Tax Act, 1993

(i)"Dealer" shall include a person who renders his services for booking of or taking delivery of consignment of goods at a Railway Station, booking agency, goods transport company office, or any place of loading or unloading of goods or contrives, makes and concludes bargains and contracts for or on behalf of any dealer for a fee, reward, commission, remuneration or other valuable consideration or otherwise.