Section 3 in The National Oilseeds And Vegetable Oils Development Board Act, 1983
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the National Oilseeds and Vegetable Oils Development Board established under section 4;(b)"Chairman" means the Chairman of the Board;(c)"coconut" has the same meaning as in the Coconut Development Board Act, 1979;(d)"Executive Director" means the Executive Director of the Board;(e)"member" means a member of the Board;(f)"oilseed" does not include coconut;(g)"prescribed" means prescribed by rules made under this Act;(h)"Vegetable oil" means any oil produced from oilseeds, or any other oil bearing material of plant origin, and containing glycerides but does not include any such vegetable oil which has been subjected to any processing subsequent to the recovery of oil;(i)"Vice-Chairman" means the Vice-Chairman of the Board.
