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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Bihar - Subsection

Section 19A(1) in The Bihar Entertainments Tax Rules, 1984

(1)The consolidated amount of tax payable under Section 3AA Network for each connection given to the subscriber at the rate of fifteen rupees per connection per month irrespective of whether exhibition of programmes through Cable Service or Cable Television Network is combined with any service or supply of any goods for which a lump sum is charged from a person.