Section 2(o) in The Vegetable Oil Products (Regulation) Order, 1998
(o)"vegetable oil product" means any product obtained for edible purposes by subjecting one or more edible oils to any or a combination of any of the processes or operations, namely, refining [* * *] [The words '(excluding solvent extracted oil)' omitted by G.S.R. 621(E), dated 19th July, 2000 (w.e.f. 19th July, 2000).], blending, hydrogenation or interesterification and winterisation (process by which edible fats and oils are fractionated through cooling), and includes any other process which may be notified by the Central Government in the Official Gazette.
