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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2)(viii) in The Kerala Value Added Tax Act, 2003

(viii)every commission agent, broker, delcredere agent, auctioneer or any other mercantile agent, by whatever name called, who carries on the business of buying, selling, supplying or distributing goods on behalf of any principal;