Section 2(11) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(11)"Unpaid accumulations" means all payments due to an employee from an employer but not made to him within a period of three years from the date on which they became due whether before or after the commencement of this Act, including the wages, house rent allowance and gratuity legally payable but not including the amount of contribution, if any, payable by an employer to a provident fund established under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (No. 19 of 1952);
