Section 530(8)(b) in The Companies Act, 1956

[Cites 0, Cited by 1] [Section 530(8)] [Section 530] [Entire Act]

Union of India - Subsection

Section 530(8)(b) in The Companies Act, 1956

(b)the expression "accrued holiday remuneration" includes, in relation to any person, all sums which, by virtue either of his contract of employment or of any enactment (including any order made or direction given under any enactment), are payable on account of the remuneration which would, in the ordinary course, have become payable to him in respect of a period of holiday, had his employment with the company continued until he became entitled to be allowed the holiday; [*] [ The words " and" omitted by Act 35 of 1985, Section 6 (w.e.f. 24.5.1985).]

(bb)[ the expression "employee" does not include a workman; and] [ Inserted by Act 35 of 1985, Section 6 (w.e.f. 24.5.1985).]

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Union of India - Subsection

Section 530(8)(b) in The Companies Act, 1956