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State of Gujarat - Section

Section 5 in The Bombay State Commissioners of Police Act, 1959

5. Construction of references to District Superintendent of Police in existing laws.

- Subject to the provisions made in the Schedule when a Commissioner of Police is appointed for any area, all existing laws shall unless the context otherwise requires, for the purposes of that area be construed as if references therein to the District Superintendent of Police were references to the Commissioner of Police.