Section 1 in The Bombay State Reserve Police Force Act, 1951
1. Short title, extent, commencement and application
(1)This Act may be called The Bombay State Reserve Police Force Act, 1951.(2)It extends to the whole of the State of Maharashtra.(3)It shall come into force in the pre-Reorganisation State of Bombay on such date as the State Government may, by notification in theOfficial Gazette, appoint in this behalf; and in that part of the State to which it is extended by the Bombay State Reserve Police Force (Extension and Amendment) Act, 1958 (Bom. LXXIV of 1958), it shall come into force on such other date as that Government may, by like notification, appoint.(4)It shall apply to the members of the State Reserve Police Force, wherever they may be.
