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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(k) in The Assam Gratuity Act, 1992

(k)'Wages' means all emoluments which are earned by an employee while on duty or on leave in accordance with the terms and conditions of his employment and which are paid or payable to him in cash and includes dearness allowances [variable dearness allowances and additional plucking allowance] [Inserted by Assam Act No. 32 of 2017, dated 19.7.2017.] but does not include any Bonus Commission, House Rent Allowance, overtime wages and any other allowances.