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 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(e) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009 (e)"D.T.H. (Direct to Home) broadcasting service subscriber" means the person(s) who avails D.T.H. (Direct to Home) broadcasting services.
