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[Cites 0, Cited by 0] [Section 4A(4a)] [Section 4A] [Entire Act]

State of West Bengal - Subsection

Section 4A(4a)(c) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982

(c)"cable service" means transmission or re-transmission of programmes including broadcast television channel signals or satellite television channel signals or both through cables or by any other means;