Section 3(6) in Rajasthan Entertainments and Advertisements Tax Act, 1957
(6)[ "entertainment tax" means the tax levied and charged under Sections 4 and 4AA and includes the additional tax payable under Section 6-A;] [Substituted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]
