Section 9(2) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(2)If the name of the employee stands on the register of an establishment on 30th June and 31st December respectively, the amount of contribution payable every six months by every employee shall be [one rupee] [Substituted by M.P. Act No. 11 of 1996.], only and by an employer for each such employee shall be [three rupees] [Substituted by M.P. Act No. 11 of 1996.] payable every six months :[Provided that the employer's contribution payable every sue months shall not be less than one hundred and fifty rupees.] [Inserted by M.P. Act No. 11 of 1996.]
