Section 2(h) in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965
(h)"wages" means all remuneration (whether by way of salary, allowances or otherwise) expressed in terms of money or capable of being so expressed which would, if the terms of employment, express or implied, were fulfilled, be payable to a worker in respect of his employment or of work done in such employment, but does not include -
