Section 2(12) in Uttar Pradesh Labour Welfare Fund Act, 1965
(12)"unpaid accumulations" means all sums due to the employees but not paid to them within a period of [two years] [Substituted by section 2 of U.P. Act No. 17 of 1978.] from the date on which they become due, whether before or after the Commencement of this Act, including wages, gratuity and house allowance, if any, payable to them by the employer, but not including the amount of contribution, if any, paid by an employer, to provident fund established under the Employees Provident Funds Act, 1952 ; and
