Section 2 in The Puducherry Gift Goods (Unlawful Possession) Act, 1964
2. Definitions. -
In this Act, unless the context otherwise requires –(i)“Administrator” means the Administrator appointed by the President under article 239 of the Constitution;(ii)“gift goods” means any of the following goods namely: -(a)cornmeal;(b)milk powder;(c)vegetable oil (soya bean oil or sunflower seed oil) supplied, byway of gift, by any relief organisation to any State Government or to the Central Government or to any other person on behalf of such Government;(iii)“relief organisation” means any organisation specified in the Schedule appended to this Act.
