Section 2 in The Orissa Gift Goods (Unlawful Possession) Act, 1964
2. Definitions -
In this Act unless the context otherwise requires-(a)“gift goods” means any of the following goods, namely:(i)cornmeal;(ii)milk powder;(iii)vegetable oil;supplied by way of gift, by any relief organization to any State Government or to the Central Government or to any other person on behalf of such Government:(b)“relief organization” means any organization specified in the Schedule appended to this Act.
