(2)the value of any house-accommodation, or of the supply of light, water, medical attendance or other amenity or of any service excluded from the computation of wages by a general or special order of] [ Substituted by Act 68 of 1957, Section 3, for Clause (vi) (w.e.f. 1.4.1958).] [the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).];
