Section 2(a) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936
(a)"admission to an entertainment" includes admission to any place in which the entertainment is held;(aa)[ "Advertisement" means the intimation or announcement of any goods, property, entertainment, trade, business or profession by means of a slide or film exhibited on the screen in a cinema licensed under the Madhya Pradesh Cinemas (Regulation) Act, 1952 (17 of 1952) or at any other place of entertainment; [Inserted by M.P. Act No. 12 of 1965.](aaa)"Advertisement tax" means a tax levied and payable under Section 3-A;](aaa)[ "Cable Operator", "Cable Service", "Cable Television Network" and "Subscriber" shall have the same meaning as assigned to them in the Cable Television Network (Regulation) Act, 1995 (No. 7 of 1995);] [Inserted by M.P. Act No. 6 of 1999 (w.e.f. 1-5-1999).]
