Section 2(f) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982
(f)[ "enrolled" means enrolled under sub-clause (d) of sub-section (4c) of section 4A or clause (b) of sub-section (3) of section 4BB;] [Clause (f) first inserted by W.B. Act 8 of 1998, then substituted by W.B. Act 3 of 2000.]
