Section 83(3) in Rajasthan Goods and Services Tax Rules, 2017
(3)The enrolment made under sub-rule (2) shall be valid until it is cancelled:Provided that no person enrolled as a goods and services tax practitioner shall be eligible to remain enrolled unless he passes such examination conducted at such periods and by such authority as may be notified by the Commissioner on the recommendations of the Council.Provided further that no person to whom the provisions of clause (b) of [sub-rule] [Substituted 'sub-section' by Rajasthan Notification No. S.O. 137, dated 1.8.2017.] (1) apply shall be eligible to remain enrolled unless he passes the said examination within a period of one year from the appointed date.
