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.