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[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

State of Karnataka - Subsection

Section 88(2)(q) in The Karnataka Value Added Tax Act, 2003

(q)the extent of liability of commission agent, broker, del credere agent, auctioneer or any other mercantile agent, who carries on the business of buying, selling, supplying or distributing goods on behalf of any principal;