Section 31(b) in The Bombay General Clauses Act, 1904
(b)in relation to any Ordinance promulgated by the Governor under article 213 of the Constitution or any Regulation made by the Governor under paragraph 5 of the Fifth Schedule to the Constitution, as they apply in relation to Bombay Acts [or Maharashtra Acts] [These words were inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] made by the State Legislature :
