Section 2(h) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975
(h)"salary" or "wages" includes pay or wages, dearness allowance and all other remunerations received by any person on regular basis, whether payable in cash or kind, and also includes perquisites and profits in lieu of salary, as defined in section 17 of the Income-Tax Act, 1961 [but does not include bonus in any form and on any account or gratuity] [These words were added by Maharashtra 21 of 1976, Section 2(b).];
