Section 1 in The Bombay State Reserve Police Force Act, 1951
1. Short title, extent, commencement and application.
(1)This Act may be called the Bombay State Reserve Police Force Act, 1951.(2)[ It extends to the whole of the [State of Gujarat] [This sub-section was substituted by Bombay 74 of 1958, section 3(1).].(3)It shall come into force [in the [Bombay area of the State of Gujarat] [These words were inserted, by Bombay 74 of 1958, section 3(2) (a).]] on such date as the State Government may, by notification in the Official Gazette [appoint in this behalf; and in that part of the State to which it is extended by the Bombay State Reserve Police Force (Extension and Amendment) Act, 1958 (Bombay LXXIV of 1958), it shall come into force on such other date as that Government may, by like notification, appoint] [These words, brackets and figures were substituted for the words 'appoint in this behalf', by Bombay 74 of 1958, section 3 (2) (b).].(4)It shall apply to the members of the State Reserve Police Force. Wherever they may be.
