Section 24(4) in The M.P. Vanijyik Kar Adhiniyam, 1994
(4)A provisional registration certificate granted under this Section shall be in force for such period as may be specified therein and the provisions of sub-sections (8) and (10) of Section 22, shall, so far as may be, apply in respect thereto:Provided that the Commissioner on an application made by the holder of such certificate before the expiry of the period of validity mentioned in the certificate, may for reasons to be recorded in writing, extend the period specified in the provisional registration certificate by a further period not exceeding six months on each occasion.
