Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(3) in The M.P. Vanijyik Kar Niyam, 1995 (3)Registering Authority shall issue provisional registration certificate in Form 9 and the provisions of Rules 9, 10, 11, 12, 13, 14, 15 and 16 shall, so far as may be, apply in respect thereof.
