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[Cites 0, Cited by 0] [Section 83A] [Entire Act]

Union of India - Subsection

Section 83A(1) in The Central Goods and Services Tax Rules, 2017

(1)Every person referred to in clause (b) of sub-rule (1) of rule 83 and who is enrolled as a goods and services tax practitioner under sub-rule (2) of the said rule, shall pass an examination as per sub-rule (3) of the said rule.