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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3AA) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(3AA)[ "Cable service" means the transmission by cables of programme including re-transmission by cable of any broadcast television signals;] [Inserted w.e.f. 26.3.1999 by Finance Act No. 12 of 1999.]