Section 15(4) in The M.P. Vanijyik Kar Niyam, 1995
(4)The cancellation of the permanent registration certificate under sub-rule (2) or sub-rule (3) shall take effect from-(i)the date of discontinuance or transfer of business, if the case falls in clause (a) of sub-section (9) of Section 22;(ii)the date of communication of order to the dealer if the case falls in clause (b), clause (c), clause (d) or clause (e) of sub-section (9) of Section 22 :Provided that where an application has been made by the dealer under sub-rule (2) for the cancellation of his permanent registration certificate on the ground mentioned in clause (b) or clause (c) of sub-section (9) of Section 22 and no orders are passed and communicated to the dealer within a period of six months from the date of receipt of such application, it shall be deemed that his permanent registration certificate is cancelled with effect from the date immediately following the date of expiry of the period of six months from the date of receipt of such application.
