Section 2 in The Jammu and Kashmir Gift Goods (Unlawful Possession) Act, 1963
2. Definitions
In this Act, unless the context otherwise requires,-(a)"gift goods" means any of the following goods namely, —(i)cornmeal;(ii)milk powder;(iii)vegetable oil (Soya bean oil or sunflower seed oil) supplied by way of gift, by any relief organisation to any State Government or to the Central Government or to any other person on behalf of such Government;(b)"relief organisation" means any organisation specified in the Schedule to this Act.
