Section 76(3)(i) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 76(3)] [Section 76] [Entire Act]

State of Odisha - Subsection

Section 76(3)(i) in Orissa Value Added Tax Act, 2004

(i)"Clearing, forwarding, booking agent or broker" referred to in sub-section (1) shall include a person who renders his services for clearing, forwarding or booking of or taking delivery of consignment of goods at railway premises, air cargo complex, container depot, booking agency, goods transport company officer or any place of loading or unloading of goods or contrives, makes and concludes, bargains and contracts for or on behalf of any dealer for a fee, reward, commission, remuneration or other valuable consideration or otherwise; and

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State of Odisha - Subsection

Section 76(3)(i) in Orissa Value Added Tax Act, 2004