Section 3(5) in Kerala Fishermen's Welfare Fund Act, 1985
(5)Every fisherman who is a member of a fishermen's Welfare society constituted under section 4 of the Kerala Fishermen Welfare Societies Act 1980 ( 7 of 1981), shall be a member of the fund.[and every allied worker shall become a member of the Fund, within such time as may be specified by the Government, in that behalf, for the purposes of the Allied Workers Welfare Scheme.] [Inserted by Act 17 of 1999.].
