Section 2(1)(m) in The Employee's Compensation Act, 1923

[Cites 0, Cited by 21] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(m) in The Employee's Compensation Act, 1923

(m)“wages”, includes any privilege or benefit which is capable of being estimated in money, other than a travelling allowance or the value of any travelling concession or a contribution paid by the employer of an employee towards any pension or provident fund or a sum paid to an employee to cover any special expenses entailed on him by the nature of his employment;

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Union of India - Subsection

Section 2(1)(m) in The Employee's Compensation Act, 1923