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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(4)(vii) in Gujarat Sales Tax (Amendment) Act, 1972

(vii)In paragraphs (i), (ii) and (iii), references to a Licensed dealer shall include references to a Commission Agent, holding a permit, who purchases on behalf of a principal who is a Licensed dealer.