Section 1 in The Bombay Habitual Offenders Act, 1959.
1. Short title, extent and commencement
(1)This Act may be called the Bombay Habitual Offenders Act, 1959.(2)It extends to the whole of the State of Maharashtra.(3)It shall come into force on such date3 as the State Government may, by notification in the Official Gazette, appoint.
