Section 2(e) in Kerala Fishermen's Welfare Fund Act, 1985
(e)[ "fish means fish of all varieties including prawn, lobster, shellfish, clam, squids or any other aquatic organism exploited commercially for edible purposes or for manure;] [Substituted by Act 17 of 1999.](ea)[ "fish curer" means a worker who is engaged in the activities connected with drying, salted dry curing and salted wet curing ; [Inserted by Act 17 of 1999.](eb)"fish products" means fish in raw or in processed form;';]
