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[Cites 0, Cited by 0] [Section 2(13)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(13)(ii) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969

(ii)any contribution paid by the employer to any pension fund or provident fund or under any scheme of social insurance and the interest which may have accrued thereon;