2. Definitions.-

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;

3[(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.

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