Section 38(3)(f) in Tamil Nadu Value Added Tax Act, 2006

[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(3)(f) in Tamil Nadu Value Added Tax Act, 2006

(f)every factor, broker, commission agent or arhati, del credere agent or 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; and

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State of Tamilnadu - Subsection

Section 38(3)(f) in Tamil Nadu Value Added Tax Act, 2006