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[Cites 0, Cited by 1] [Section 4A(4a)] [Section 4A] [Entire Act]

State of West Bengal - Subsection

Section 4A(4a)(ii) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982

(ii)transmits such signal to a sub-cable operator, who in turn provides cable service for exhibition of such performance, film or programme to the customers,