Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] NCT Delhi - Subsection Section 2(g) in Delhi Entertainments and Betting Tax Act, 1996 (g)"cable service" means the transmission by cables of programme including re-transmission by cables of any broadcast television signals;
