(8)For the purposes of this section-(a)any remuneration in respect of a period of holiday or of absence from work through sickness or other good cause shall be deemed to be wages in respect of services rendered to the company during that period;(b)the expression "accrued holiday remuneration" includes, in relation to any person, all sums which, by virtue either of his contract of employment or of any enactment (including any order made or direction given under any enactment), are payable on account of the remuneration which would, in the ordinary course, have become payable to him in respect of a period of holiday, had his employment with the company continued until he became entitled to be allowed the holiday; [*] [ The words " and" omitted by Act 35 of 1985, Section 6 (w.e.f. 24.5.1985).](bb)[ the expression "employee" does not include a workman; and] [ Inserted by Act 35 of 1985, Section 6 (w.e.f. 24.5.1985).](c)the expression "the relevant date" means-(i)in the case of a company ordered to be wound-up compulsorily, the date of the appointment (or first appointment) of a provisional Liquidator, or if no such appointment was made, the date of the winding up order, unless in either case the company had commenced to be wound-up voluntarily before that date; and(ii)in any case where sub-clause (i) does not apply, the date of the passing of the resolution for the voluntary winding up of the company.
