(4)[ The Profession Tax Assessing Authority shall grant the provisional certificate of registration under sub-section (3-A) of Section 8 in Form 2 or Form 4, as the case may be, after stamping thereon in red ink the word "PROVISIONAL" and the permanent certificate of registration in Form 2 or Form 4, as the case may be.] [Inserted by M.P. Notification No. A-3-43-2001-ST-V (24), dated 10-12-2004.]
