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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(2)"Admission to an Entertainment" includes admission to any place in which the entertainment is held and in case of entertainment through cablet service and direct to home broadcasting service, with or without cable! connection, each connection to a subscriber shall be deemed to be an admission to an entertainment;]