(4)With effect from the date notified under section 116 of the Finance (No. 2) Act, 1998 1bd , there shall be levied a service tax at the rate of five per cent of the value of the taxable services referred to in sub-clauses (p), (q) and (r),(s), (t), (w), (x), (y) and (z) of clause (41) of section 65 collected in such a manner as may be prescribed.
