Section 2(1)(b) in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003

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State of Maharashtra - Subsection

Section 2(1)(b) in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003

(b)"Agent" means a person appointed for collection of entertainment duty on cable television including entertainment duty on DTH Broadcasting Service;

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State of Maharashtra - Subsection

Section 2(1)(b) in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003