Section 2(24)(e) in The Goa, Daman and Diu Shops and Establishments Act, 1973

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State of Goa - Subsection

Section 2(24)(e) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(e)any sum to which the employee is entitled under any scheme framed under any law for the time being in force, but does not include -

(i)any bonus, whether under a scheme of profit sharing or otherwise, which does not form part of the remuneration payable under the terms of employment, or, which is not payable under any award or settlement between the parties or order of a court;

(ii)the value of any house accommodation, or of the supply of light, water, medical attendance or other amenity or of any service excluded from the computation of wages by a general or special order of the Government;

(iii)any contribution paid by the employer to any pension or provident fund, and the interest which may have accrued thereon;

(iv)any travelling allowance or the value of any travelling concession;

(v)any sum paid to the employee to defray special expenses incurred by him on account of the nature of his employment; or

(vi)any gratuity payable on the termination of employment in cases other than those specified in sub-clause (d) ;

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State of Goa - Subsection

Section 2(24)(e) in The Goa, Daman and Diu Shops and Establishments Act, 1973