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[Cites 0, Cited by 276] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(s) in THE PAYMENT OF GRATUITY ACT, 1972

(s)"wages" means all emoluments which are earned by an employee while on duty or on leave in accordance with the terms and conditions of his employment and which are paid or are payable to him in cash and includes dearness allowance but does not include any bonus, commission, house rent allowance, overtime wages and any other allowance.