3. One Police Force for the [whole of the [State of Maharashtra]]. - There shall be one Police Force for the [whole of the [State of Maharashtra]] [and such Police Force shall include every Police officer referred to in clause (6) of section 2]:
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] shall be deemed to be the members of the said Police Force.
