Section 2(j) in The Orissa Labour Welfare Fund Act, 1996
(j)"unpaid accumulations" means all payments due to an employee but not paid to him within a period of five 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 not including the amount of contribution, if any, paid by an employer to a provident fund established under the Employees Provident Funds and Miscellaneous Provisions Act, 1952 and the contribution payable under the Employees' State Insurance Act, 1948;
