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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(5)(e) in Telangana Value Added Tax Act, 2005

(e)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 or principals] [Substituted by Act No.28 of 2008.] [except the agent, selling agricultural produce on behalf of agriculturist principals;] [Added by Act No.21 of 2011.]