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[Cites 0, Cited by 83] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(h) in The Minimum Wages Act, 1948

(h)"wages" means all remuneration, capable of being expressed in terms of money, which would, if the terms of the contract of employment, express or implied, were fulfilled, be payable to a person employed in respect of his employment or of work done in such employment and includes house rent allowance, but does not include—