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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(p) in Bihar Entertainments Tax Act, 1948

(p)"Programme" means any television broadcast arid includes-
(i)Exhibition of films, features, dramas, advertisement and serials, through any satellite channel or video cassette recorder or video cassette player.
(ii)Any audio or visual or audio-visual live performance or presentation and the expression programme service shall be construed accordingly;