JUDGEMENT
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(1.) ADMIT . Issue notice returnable by six weeks.
(2.) HEARD on stay application.
Issue notice of Stay application also returnable by six weeks.
(3.) IN the meanwhile, the operation and implementation of the Notification No. 53/98 -Service Tax, dated 7 -10 -1998, Anx. 2 to the petition, shall remain stayed and be kept in abeyance so far as its application to practising Chartered Accountants practising in the State of Rajasthan.;
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