Section 2(p1) in The U.P. Entertainments and Betting Tax Act, 1979
(p1)[ 'television signal receiver' means any device, by whatever name called, used to receive and/or decode the transmission programme of particular channel and without which no person is able to see a particular channel programme; [Inserted by U.P. Act No. 25 of 2009 (w.e.f. 16.6.2009)]
