Service Tax 1994
66. Charge of Service Tax.
(1) On and from the date of commencement of
this Chapter 1ba , there shall be levied a tax (hereinafter referred to as the
service tax), at the rate of five per cent. of the value of the taxable
services referred to in sub-clauses0(a), (b) and (d) of clause (41) of section
65 collected in such a manner as may be prescribed.
(2) With effect from the date notified under 1bb section 85 of the Finance (No.
2) Act, 1996 (33 of 1996), 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
(c), (e) and (f) of clause (41) of section 65 collected in such a manner as may
be prescribed.
(3) With effect from the date notified (T)
under section 84 of the Finance Act, 1997, 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 (g), (h), (i), (j), (k), (l), (m), (n), (o), (p), (q) and (r) of
clause (41) of section 65 collected in such a manner as may be prescribed.
(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.
(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.
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