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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(7)(f) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(f)any payment made by a person by way of contribution, subscription, I installation or connection charges or any other charges, excluding service I tax paid under the Finance Act, 1994 (Central Act No. 32 of 1994), collected S’ in any manner whatsoever for entertainment through cable service or I through direct to home broadcasting service for distribution of television I signals and value added services with the aid of any types of addressable I system, which connects a television set or computer system at a residential I or non-residential place of subscriber’s premises, directly to the satellite or I otherwise:]