Section 3(2) in The Maharashtra State Commissioners of Police Act, 1959
(2)The Commissioner of Police appointed under the Bombay Police Act, 1951, as amended by the Schedule shall exercise the powers and discharge the duties conferred and imposed on the Commissioner of Police for a presidency town or Greater Bombay by any law for the time being in force, including the enactments referred to in sub-section (1) as amended by the Schedule.
