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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(8)(e) in Tripura Value Added Tax Act, 2004

(e)a commission agent, a broker, a del credere agent, any 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;