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State of Madhya Pradesh - Section

Section 4 in The M.P. Vritti Kar Niyam, 1995

4. Amendment of Certificate of Registration.

- When an employer or a person holding a certificate of registration granted under Rule 3 desires it to be amended, he shall submit an application to the Profession Tax Assessing Authority specifically stating the amendments desired with reasons therefor, together with the certificate of registration and thereupon such authority shall, if satisfied with the reasons given, amend the certificate of registration accordingly.