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[Cites 0, Cited by 0] [Section 2(11)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(11)(vii) in The Rajasthan Value Added Tax Act, 2003

(vii)any trading, commercial or financial establishment including a bank, an insurance company, a transport company and the like which, whether or not in the course of its business, buys, sells, supplies or distributes goods, directly or otherwise, whether for cash or deferred payment, commission, remuneration or other valuable consideration;