11A. [ Electronic filing of application for grant of registration certificate. [Inserted by Notification No. F-A-3-19-2009-1-V (60), dated 18-5-2010.]
- The State Government may, by notification, provide that an application for grant of registration certificate under Section 17 shall be furnished by a dealer or a class of dealers specified in the said notification, with or without a hard copy as specified in the notification, electronically in Form 6 with or without digital signature as specified in the said notification, as may be specified, through the official web portal of the department (www.mptax.net/www.mptax.gov.in) in accordance with the instructions given in the web portal. The provisions of Rule 11 shall mutatis mutandis apply to such application.]
