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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(4)(e) in Uttaranchal Value Added Tax Act, 2005

(e)every commission agent, broker, del credre agent, 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 his principal.