Section 2(1)(d) in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(d)"Central Act" means the Cable Television Networks (Regulation) Act, 1995 (Act No. 7 of 1995);

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