Section 4(4) in Kerala Motor Transport Workers Welfare Fund Act, 1985
(4)The contribution payable by the employer, employee and self Employed person shall be subject to revision from time to time.Provided that nothing in the section shall apply to a Motor Transport undertaking to which the provisions of Employees Provident Funds and Miscellaneous Provisions Act, 1952 (Central Act 19 of 1952) or the Payment of Gratuity Act, 1972 (Central Act 39 of 1972) apply.]
