Section 15A(2) in Andhra Pradesh Entertainments Tax Act, 1939
(2)[ ***] [Omitted '(2) Central Act 7 of 1995 the words 'cable operator', 'cable service' and 'subscriber' used in this section shall have the same meanings assigned to them in the Cable Television Networks (Regulation) Act, 1995.' by Act No. 26 of 2002, dated 21.12.2002.]
