Section 3(3) in Tamil Nadu Entertainments Tax Act, 1939
(3)[ "complimentary ticket" means a ticket or pass for admission to an entertainment free of any payment or at a reduced rate of payment for such admission.] [Inserted by Tamil Nadu 25 of 1982. Previously clause (3) was omitted by Tamil Nadu Entertainments Tax (Amendment) Act, 1958 (Tamil Nadu Act V of 1958).]Explanation. - For the purposes of this clause and clause (10), "pass" shall not include any authorisation given by the proprietor to a person who has to perform any duty inside any place of entertainment, or in connection with any entertainment or any duty imposed upon him by or under this Act or any other law, for admission to any entertainment without payment;[(3-A) "dubbed film" means any film for cinematograph exhibition made or produced originally in a language other than Tamil and subsequently dubbed in Tamil language;] [Inserted by Tamil Nadu Act 15 of 2003 which came into force on the 2nd day of June 2003 and is omitted vide Act No. 15 of 2015, dated 13.10.2015, published dated 14.10.2015.][(3-B) "direct to home service" means distribution of multi-channel television programmes by using a satellite system by providing television signals direct to subscribers' premises without passing through an intermediary such as cable operator;] [Inserted by T.N. Act 25 of 2011, dated 26.9.2011.]
