Section 19 in The Bombay State Reserve Police Force Act, 1951
19. Every reserve police officer to be police officer as defined in Bombay XXII of 1951 (Bombay XXII of 1951).
- Except as specifically provided in the foregoing sections of this Act, every reserve police officer shall for all purposes be deemed to be a police officer as defined in the Bombay Police Act, 1951 (Bombay XXII of 1951), and the provisions of that Act shall, except in so far as they are inconsistent with the provisions of this Act, apply to every such reserve police officer.
