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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(5) in Service Tax 1994

(5)With effect from the date notified under section 116 of the Finance (No. 2) Act, 1998 , there shall be levied a service tax at the rate of one thousand per annum of the taxable services referred to in sub-clauses (za) of clause (48) of section 65 collected in such a manner as may be prescribed. 1b.