Section 3(46A) in The Bombay General Clauses Act, 1904
(46A)[ [State of Bombay] [This clause was inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]" shall mean-(a)as respects any period before the 1st day of November, 1956 the pre-Reorganisation State of Bombay;(b)as respects any period on and after that day the territories comprise in the new State of Bombay under section 8 of the States Reorganisation Act, 1956;]
