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[Cites 0, Cited by 0] [Section 2(35)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(35)(ix) in The M.P. Industrial Relations Act, 1960

(ix)any amount payable to an employee under any law for the time being in force for the protection of rights of employees or for regulating their relations with the employers, or under any award, settlement or agreement.