Section 2(1)(h) in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(h)"entertainment" includes-

(i)any exhibition, performance, amusement, game or sport to which persons are admitted;

(ii)entertainment provided by a direct to home (DTH) Service Provider through Satellite;

(iii)entertainment provided by a cable operator through cable service;

(iv)ring tones, music, videos, movies, animations, games, jokes, etc. provided by a Telecom Service provider through telecom service;

(v)contests organized through telecom services by the Telecom Service Provider or any person;

(vi)entertainment provided by any other technological means or device.

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