Section 3(4A) in Rajasthan Entertainments and Advertisements Tax Act, 1957
(4A)[ "direct to home broadcasting service" means distribution of multi- B channel television and radio programmes and similar content by using a I satellite system, by providing signals directly to subscriberÂ’s premises without I passing through an intermediary or otherwise;] [Substituted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]
