In this Act, unless the context otherwise requires,-- (a) "Corporation" means the Food Corporation of India established under section 3; (b) "Food Corporation" means the Food Corporation of India established under section 3 or a State Food Corporation established under section 17; 1 [(bb) "foodstuffs" includes edible oilseeds and oils;] (c) "prescribed" means prescribed by rules made under this Act; (d) "scheduled bank" means a bank for the time being included in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934); (e) "State Food Corporation" means a State Food Corporation established under section 17; (f) "year" means the financial year.Open in Lexace · Ask the AI about this section
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