(r)[ "Tribunal" means an Industrial Tribunal constituted under section 7-A and includes an Industrial Tribunal constituted before the 10th day of March, 1957, under this Act;] [ Substituted by Act 18 of 1957, Section 2, for Cl. (r) (w.e.f. 10.3.1957).](ra)[ "unfair labour practice" means any of the practices specified in the Fifth Schedule; [ Inserted by Act 46 of 1982, Section 2 (w.e.f. 21.8.1984).](i)such allowances (including dearness allowance) as the workman is for the time being entitled to;(ii)the value of any house accommodation, or of supply of light, water, medical attendance or other amenity or of any service or of any concessional supply of foodgrains or other articles;(iii)any travelling concession; ](iv)[ any commission payable on the promotion of sales or business or both;] [ Inserted by Act 46 of 1982, Section 2 (w.e.f. 21.8.1984).](rb)"village industries" has the meaning assigned to it in clause (h) of section 2 of the Khadi and Village Industries Commission Act, 1956 (61 of 1956);](rr)[ "wages" means all remuneration capable of being expressed in terms of money, which would, if the terms of employment, expressed or implied, were fulfilled, be payable to a workman in respect of his employment, or of work done in such employment, and includes- [Inserted by Act 43 of 1953, Section 2 (w.e.f. 24.10.1953). ]
