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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(10) in The Assam Amusements and Betting Tax Act, 1939

(10)"subscriber" means a person who receives the signal of cable television network at a place indicated by him to the proprietor of the cable television network without further transmitting it to any other person.Explanation - In case of hotels, each room or premise where signals of cable television network are received shall be treated as a subscriber.