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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(11) in The Maharashtra Labour Welfare Fund Act, 1953

(11)[ "Wages" means wages as defined in section 2(vi) of the Payment of Wages Act, 1936, and includes bonus payable under the Payment of Bonus Act, 1965;] [Clause (11) was substituted by Maharashtra 16 of 1971, Section 2(4).]