Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(39)] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(39)(v) in The Maharashtra Industrial Relations Act, 1946 (v)any sum paid or payable to or on behalf of an employee to defray special expenses entailed on him the nature of his employment;