Section 2(b) in The Bombay State Commissioners of Police Act, 1959
(b)"existing law" means any enactment of a Legislature or other competent authority in relation to 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 immediately before the commencement of this Act [and in force in any part of the State of Gujarat on the 1st day of May, 1960] [These words inserted by A.O., 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;
