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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Greater Bengaluru City Corporation -

Section 2(22) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(22)“Entertainment” means and includes any amusement event or provision of service which involves a performance, presentation, production or staging of any act and for the viewing of which any person or body of persons may be required to purchase a ticket to enter such an event or purchase a connection to view such a service;