(1)This Act may be called the Bombay Police Act, 1951.(2)[ It extends to the whole of the State of [Gujarat] [This sub-section was substituted for the original by Bombay 34 of 1959, section 4(1).].(3)[ It shall come into force [in the Pre-Re-organisation State of Bombay] [Sub-section (3) shall remain unmodified by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] on such date as the State Government may, by notification in the Official Gazette [specify in this behalf] [These words were substituted for the words 'specify in this behalf' by Bombay 34 of 1959, section 4 (2).], and in that part of the State to which it is extended by the Bombay Police (Extension and Amendment) Act, 1959 (Bombay XXXIV of 1959), it shall come into force on such other date as the Government may by like notification specify].
