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[Cites 0, Cited by 1] [Section 2(15)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(15)(iii) in Tamil Nadu Value Added Tax Act, 2006

(iii)a factor, a broker, a commission agent or arhati, a del credere agent or an auctioneer, or any other mercantile agent by whatever name called, and whether of the same description as hereinbefore or not, who carries on the business of buying, selling, supplying or distributing goods on behalf of any principal, or through whom the goods are bought, sold, supplied or distributed;