In this Act, unless the context otherwise requires,--(a)"Corporation" means the Food Corporation of India established under section 3;(b)"Food Corporation" means the Food Corporation of India established under section 3 or a State Food Corporation established under section 17;(bb)[ "foodstuffs" includes edible oilseeds and oils;.] [Inserted by Act 67 of 1972 s. 3,](c)"prescribed" means prescribed by rules made under this Act;(d)"scheduled bank" means a bank for the time being included in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934);(e)"State Food Corporation" means a State Food Corporation established under section 17;(f)"year" means the financial year.
