Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(f) in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008 (f)"edible oils" means oil used directly or after processing for human consumption and includes hydrogenated vegetable oils;
