Section 2(p) in Delhi Entertainments and Betting Tax Act, 1996
(p)"race dub" includes a body of persons, corporate or incorporate, society, club or other association-(i)formed for the purpose of promoting horse racing or pony racing or for holding race /fleeting, or(ii)conducting or controlling such meetings;(pa)[ "set top box" means an apparatus, connected to a television set or computer system at a residential or non-residential place which receives decrypted television signals and radio services to the television set or computer set, which enables the viewers to tune into multi-channel television or radio content; [Inserted by the Delhi Entertainments and Betting Tax (Amendment) Act, 2009 (Delhi Act 2 of 2010), dated 5-1-2010, w.e.f. 1-2-2010.](pb)"service provider" includes any person licensed or registered under the Indian Telegraph Act, 1885 (13 of 1885), the Cable Television Networks (Regulation) Act, 1995 (7 of 1995), the Indian Wireless Telegraphy Act, 1933 (17 of 1933) and any other Act for providing, television and radio signals and is providing entertainment;]
