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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(n) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

(n)"wages" means all remuneration (whether by way of salary allowances or otherwise) expressed in terms of money which would if the terms of employment, expressed or implied were fulfilled be payable to the employee in respect of his employment and includes pay personal pay, dearness pay, dearness allowance, but does not include bonus, commission, house rent allowance, compensatory local allowance, or overtime allowance or such other allowances as the Authority may specify in this behalf;