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

Union of India - Subsection

Section 2(m) in The Coal Mines Provident Fund Scheme

(m)[ "Total Emoluments" means the total cash emoluments inclusive of all allowances, overtime, compensation for guaranteed wage, additional payments for difficult and arduous work, remuneration for paid holidays, whether earned while on duty or on any kind of leave with pay, but does not include - [Clause [m] inserted vide Notification No. PF 1/2(114) 56-1 dated 10.1.58.]
(i)bonus under the Coal Mines Bonus Scheme ;
(ii)any travelling allowance or the value of any travelling concession;
(iii)any sum paid to the person employed to defray special expenses entailed on him by the nature of his employment;
(iv)any gratuity payable on discharge;
(v)any retrenchment compensation;
(vi)any commission ; and
(vii)any ex-gratia payment]