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Bombay Presidency - Section
Section 168 in Bombay Police Act, 1951
168. [Saving of laws relating to Village Police and Reserve Police]. - Nothing in this Act shall affect the provisions of the Bombay Village Police Act, 1867 [that Act as in force in the Kutch area of the State of Bombay or of the Saurashtra Village Police Ordinance, 1949, or any law corresponding thereto in force in any part of the State] or any enactment which may be made, and in regard to the Reserve Police.
Schedule I| Year | No. | Short title | ||||
| 1 | 2 | 3 | ||||
| [[Part I]()[]() | ||||||
| 1890 | .. | .. | IV | .. | .. | The Bombay District Police Act, 1890. |
| 1902 | .. | .. | IV | .. | .. | The City of Bombay Police Act, 1902. |
| 1949 | .. | .. | XVI | .. | .. | The Police Forces (Control and Direction) Act, 1949]. |
| [[Part II]()[]() | ||||||
| 1861 | .. | .. | V | .. | .. | The Police Act, 1861, as in force in the Vidarbha region ofthe State of Bombay. |
| 1890 | .. | .. | IV | .. | .. | The Bombay District Police Act, 1890, as in force in theKutch area of the State of Bombay. |
| 1329F | .. | .. | X | .. | .. | The Hyderabad District Police Act. |
| 1954 | .. | .. | XVIII | .. | .. | The Saurashtra Police Act, 1954]. |