(48)"taxable service" means any service provided-(a)to an investor, by a stock-broker in connection with the sale or purchase, of securities listed on a recognized stock exchanges;(b)to a subscriber, by the telegraph authority in relation to a telephone connection;(c)to a subscriber by the telegraph authority in relation to a pager;(d)to a policy holder, by an insurer carrying on general insurance business in relation to general insurance business;(e)to a client, by an advertising agency in relation to advertisements in any manner:(f)to a customer, by a courier agency in relation to door-to-door transportation of time-sensitive documents, goods or articles;(g)to a client, by a consulting engineer in relation to advice, consultancy or technical assistance in any manner in one or more disciplines of engineering,(h)to a client, by a custom house agent in relation to the entry or departure of conveyances or the import or export of goods;(i)to a shipping line, by a steamer agent in relation to a ship's husbandry or dispatch or any administrative work related thereto as well as the booking, advertising or canvassing of cargo including container feeder services;(j)to a client by a clearing and forwarding agent an relation to clearing and forwarding operations in any manner;(k)to a client, by a manpower recruitment agency in relation to the recruitment of manpower in any manner;
