Section 2(10) in Bombay Labour Welfare Fund Act, 1953
(10)"Unpaid accumulations" means all payment due to the employees but not made to them within a period of [one year] 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 Act, 1952 (XIX of 1952)].[(11) "Wages" means as defined in clause (vi) of Section 2 of the Payment of Wages Act, 1936 (IV of 1936)].
