(2)Subject as aforesaid, the Corporation may also, with the previous approval of the Central Government,--(a)promote by such means as it thinks fit the production of foodgrains and other foodstuffs;(b)set up, or assist in the setting up of, rice mills, [flour mills] [See Rice-milling Industry (Regulation) Act, 1958 (Act 21 of 1958), controls and regulates the industry in the interest of general public] and other undertakings for the processing of foodgrains and other foodstuffs; and(c)discharge such other functions as may be prescribed or as are supplemental, incidental or consequential to any of the functions conferred on it under this Act.
