Section 42A(4) in The M.P. Vanijyik Kar Niyam, 1995
(4)The Deputy Commissioner, Commercial Tax may, after satisfying himself with the correctness of the application, within fifteen days of the receipt of the report from the Commercial Tax Officer, grant a certificate in Form 42-B.] [[Substituted by vide Notification No. A-3-100-2001-ST-V(108) dated 26-12-2001. Prior to omission it read as under:
