Section 3(8)(d) in Rajasthan Entertainments and Advertisements Tax Act, 1957

[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(8)(d) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(d)having licence to provide direct to home broadcasting service, by the I Central Government under Section 4 of the Indian Telegraph Act, 1885 I (Central Act No. 13 of 1885), and Indian Wireless Telegraph Act, 1933 I (Central Act No. 17 of 1933) and also includes service provider of I cable television signals and value added services registered or I licensed under the Cable Television Network (Regulation) Act, 1995 I (Central Act No.7 of 1995);]

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State of Rajasthan - Subsection

Section 3(8)(d) in Rajasthan Entertainments and Advertisements Tax Act, 1957