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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Rajasthan - Subsection

Section 84(1) in Rajasthan Goods and Services Tax Rules, 2017

(1)No person shall be eligible to attend before any authority as a goods and services tax practitioner in connection with any proceedings under the Act on behalf of any registered or un-registered person unless he has been enrolled under rule 83.