Section 3(1A) in Kerala Fishermen's Welfare Fund Act, 1985
(1A)[ Notwithstanding anything contained in sub-section (1), the Government may by notification in the Gazette, frame a scheme, exclusively for allied workers, to be called "the Allied workers Welfare Scheme" under the said Fund and the provisions of sections 5, 16, 17, 18, 19, 21 and the schedule to this Act, shall apply, mutatis mutandis in respect of the said scheme.] [Inserted by Act 17 of 1999.]
