Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(8)(c) in West Bengal Land Reforms Act, 1955 (c)by servants or labourers on wages payable in cash or in kind not being as a share of the produce or both: