Section 9(9) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(9)[ Notwithstanding anything contained in the above sub-sections, the State Government may revise the rate of contribution payable by the employee and the employer by notification subject to the condition of previous publication.] [Inserted by M.P. Act No. 11 of 1996.]
