- [The terms] [The words 'Commissioner of Police' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886), as amended by Bombay 1 1891, section 2 (a) (i). Both these Acts are now however themselves repealed; but see Schedule B to Bombay 3 of 1886, which is printed as an Appendix to the Bombay General Clauses Act, 1904.] , "District Superintendent'' and "Assistant Superintendent of Police", [and "Police-officer"] [These words were substituted for the words 'Police-Officer' and 'District-police' by Gujarat 34 of 1961, 2 (i).], when used in this Act, mean [officers so appointed or deemed to be appointed under the Bombay Police Act, 1951.] [These words and figures were substituted for the words and figures 'those constituted under the Bombay District Police Acts, 1867 and 1890' by Gujarat 34 of 1961, section 2 (ii).][The telm "Executive Magistrate" when used in this Act has the meaning assigned to it in the Code of Criminal Procedure, 1898 (V of 1898).] [This paragraph was added by Bombay 23 of 1951, section 2, Schedule -Part III.]
