Section 2(b) in The Maharashtra State Commissioners of Police Act, 1959
(b)"existing law" means any enactment of a Legislature or other competent Authority in relation t,o matters specified in Lists II and III in the Seventh Schedule to the Constitution of India in force in any part of the [State of Bombay] [The words 'State of Bombay' shall stand unmodified (vide by Maharashtra 46 of 1962).] immediately before the commencement of this Act [and in force in any part of the State of Maharashtra on the 1st day of May 1960] [This portion was Inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order 1960.] and includes any rule, by-law, regulation, order, notification, scheme, form or other instrument having the force of law made, prescribed or issued under any such enactment;
