Section 2(c) in The Karnataka Entertainments Tax Act, 1958
(c)[ [Deputy Commissioner] [Substituted by Act 3 of 1985 w.e.f 10.01.1985] means a [Deputy Commissioner] [Substituted by Act 5 of 1993 w.e.f 9.11.1992] of Commercial Taxes appointed under the Karnataka Sales Tax Act, 1957;](ca)[ "cable television" means a system organised for exhibition of films or moving pictures or series of pictures by means of transmission of television signals by wire where subscriber's television set is linked by metallic co-axial cable or optic fibre cable to a central system called the 'headend' and, by using a video cassette or disc or both, recorder or player or similar such apparatus on which pre-recorded video cassettes or disc or both are played or replayed and the films or moving pictures or series of pictures which are viewed and heard on Television receiving set at a residential or a non-residential place of a connection holder;] [Inserted by Act 11 of 1993 w.e.f 01.04.1993]
