168. [Saving of laws relating to Village Police and Reserve Police.] [This marginal note was substituted for original by Bombay 34 of 1959, section 35 (2).].
- Nothing in this Act shall affect the provisions of the Bombay Village Police Act, 1867 (Bombay VIII of 1867) [that Act as in force in the Kutch area of the [State of Gujarat] [These words and figures were inserted by Bombay 34 of 1959, section 35 (1).] or of the Saurashtra Village Police Ordinance, 1949 (Saurashtra Ordinance XXXII of 1949), or any law corresponding thereto in force in any part of the State] or any enactment which may be made, and in regard to the Reserve Police.
