Section 64 in The M.P. Shops and Establishments Act, 1958
64. Provisions of provident fund.
- Every employer shall, in accordance with the rules made by the Government, provide a provident fund for the benefit of every employee and shall contribute to this fund an amount equal to the amount contributed by the employee not exceeding six and a quarter per cent of his wages :Provided that this section shall apply only to such places and such classes of employers as may be notified in this behalf by the Government.
