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 4A(4a)] [Section 4A] [Entire Act] State of West Bengal - Subsection Section 4A(4a)(i) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982 (i)exhibits such performance, film or programme through cable television network directly to customers, or