3A. [ Electonic filing of application for grant of certificate of registration. [Inserted by M.P. Notification No. F.A. 3-10-2010-1-V (57), dated 7-5-2010.]
- The State Government may, by notification, provide that an application for grant of registration certificate under Section 8 shall be furnished by an employer or a person specified in the said notification with or without a hard copy as specified in the notification, electronically in Form 1 or Form 3, as the case may be, with or without digital signature, as may 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 3 shall mutatis mutandis apply to such application.]
