Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(f) in Kerala Fishermen's Welfare Fund Act, 1985 (f)"Fisheries Officer" means the Fisheries Officer appointed under clause (d) of section 2 of the Kerala Fishermen Welfare Societies Act, 1980 (7 of 1981) ;
