7. Amendment of Section 3, Rajasthan Act No. 24 of 1957.
- After the existing clause (4) and before the existing clause (5) of Section 3 of the Rajasthan Entertainments and Advertisements Tax Act, 1957 (Act No. 24 of 1957), hereinafter in this chapter referred to as the principal Act, the following new clause shall be inserted, namely:-"(4-A) "direct to home broadcasting service" means distribution of multi-channel television programmes by using satellite system by providing television signals direct to the premises of subscribers without passing through an intermediary such as cable service.
