Section 1 in The Bombay State Commissioners of Police Act, 1959
1. Short title, extent and commencement.
(1)This Act may be called the Bombay State Commissioners of Police Act 1959.(2)It extends to the whole of the [State of Gujarat] [Substituted by A.O., 1960.].(3)It shall come into force on such date as the State Government may by notification in the Official Gazette, appoint.
