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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(12)(b) in The Karnataka Value Added Tax Act, 2003

(b)a casual trader, a person who has, whether as principal, agent or in any other capacity, carries on occasional transactions of a business nature involving the buying, selling, supply or distribution of goods in the State, whether for cash or for deferred payment, or for commission, remuneration or other valuable consideration;