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[Cites 0, Cited by 0] [Section 2(3B)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(3B)(b) in The Assam Amusements and Betting Tax Act, 1939

(b)"sub-cable operator" means a person other than any owner or person who is a cable operator referred to in this Explanation who, on the basis of an agreement contract or any other agreement made between him and such cable operator, receives signal from such cable operator and provides cable service for exhibition of performance, film or any programme to the customers.