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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(18) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

(18)'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 an employee, and includes-
(a)any bonus;
(b)any sum payable to the employee by reason of the termination of his employment; and
(c)any additional remuneration payable under the terms of his employment;