Section 3(h) in The National Dairy Development Board Act, 1987
(h)"milk product" means-(i)sterilised, standardised, recombined, toned, double-toned, skimmed, flavoured or acidified milk;(ii)ice-cream;(iii)cream;(iv)cheese;(v)butter;(vi)milk powders;(vii)weaning foods with milk and infant milk foods;(viii)malted milk foods with or without cocoa powder;(ix)ghee;(x)anhydrous milk fat and butter oil;(xi)casein;(xii)any other product containing milk or all or any of the milk products specified above which the Central Government may, by notification in the Official Gazette, specify in this behalf;
