Section 24(4) in The M.P. Vanijyik Kar Niyam, 1995
(4)An exemption certificate granted under sub-rule (1) may, on application made in Form 22 by the dealer in this behalf, be renewed for one year at a time. Such application for renewal shall be made at least one month before the date of expiry of the period of exemption. The application received thereafter shall be rejected.
