Section 8(1) in The M.P. Vritti Kar Adhiniyam, 1995
(1)Every employer, [x x x] [The words 'other than any officer of the Central Government, Railways or the State Government', omitted by M.P. Act No. 10 of 2003.], liable to pay tax under Section 4 shall obtain a certificate of registration from the Profession Tax Assessing Authority in such manner and form as may be prescribed.
