3. One Police Force for the [whole of the [State of Gujarat] [These words were substituted for the words 'whole of the state of Bombay' by Bombay 34 of 1959, section 6.].
- There shall be one Police Force for the [whole of the [State of Gujarat] [These words were substituted for the words 'whole of the State of Bombay' by Bombay 34 of 1959 section 6.]Provided that, the members of the Police Forces constituted under any of the Acts mentioned in Schedule I, immediately before the coming into force of this Act [in the relevant part of the State] [These words were inserted, by Bombay 34 of 1959, section 6.] shall be deemed to be the members of the said Police Force.
