Section 2(a) in Kerala Fishermen's Welfare Fund Act, 1985
(a)[ "allied worker" means any person who is engaged mainly in fishery related activities for his livelihood and who does not come under the definition of the term fisherman in clause (e) of section 2 of the Kerala Fisherman's Welfare Societies Act, 1980 (7 of 1981) and includes beach workers, small scale fish distributors, fish curers, peeling workers and small scale processing plant workers, who are not members or not eligible to get membership, in any other Statutory Welfare Scheme,;] [New clause (a) is inserted before by Act 17 of 1999.](aa)[ "Board" means the Kerala Fishermen's Welfare Fund Board constituted under section 7 ;] [Existing clause (a) relettered as (aa) by Act 17 of 1999.]
