Section 2(11) in Telangana Labour Welfare Fund Act, 1987
(11)'unpaid accumulations' means all payments due to an employee but not paid to him within a period of three years from the date on which they became due, whether before or after the commencement of this Act, including the wages and gratuity legally payable, but does not include the amount of contribution, if any paid by an employer to a Provident Fund established under the Employees Provident Funds Act, 1952; (Central Act 19 of 1952).
