Section 2(f) in Industrial Disputes (Appellate Tribunal) Act, 1950
(f)"wages" means all remuneration, capable of being expressed in terms of money, which would, if the terms of money, which would, if the terms of employment, express or implied, were fulfilled, be payable to a person employed in respect of his employment or of work done in such employment and includes--(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 food grains or other articles;(iii)any travelling concession;
