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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(10)(iii) in Telangana Value Added Tax Act, 2005

(iii)an agent for the collection or the payment of the sale price of goods or as a guarantor for such collection or payment and every local branch of a firm or company situated outside the State; shall be deemed to be a dealer for the purpose of the Act;