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

State of Jharkhand - Subsection

Section 2(l) in Jharkhand Entertainments Tax Act, 2012

(l)"Direct to Home (DTH) Service provider" means any person or proprietor or agency, who provide Direct to Home (DTH) Service, whether by means of "Set top boxes" or any such antenna or instruments or equipments or any other similar devices and includes the activation or renewal of such DTH service.