Section 2(j) in The Bombay State Reserve Police Force Act, 1951
(j)the words and expressions used herein and which are defined in the Indian Penal Code (XLV of 1860), the Code of Criminal Procedure, 1898 (V of 1898), and the Bombay Police Act, 1951 (Bombay XXII of 1951), and not hereinbefore defined, shall have the meanings respectively assigned to them in those enactments.
