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[Cites 0, Cited by 0] [Section 2(13)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(13)(i) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969

(i)the value of any house accommodation, supply of light, water, medical attendance; or any other amenity or any service excluded from the computation of wages by general or special order of the State Government;