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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(c) in The Bombay State Commissioners of Police Act, 1959

(c)"law for the time being in force" means any law relating to matters enumerated in Lists II and III in the Seventh Schedule to the Constitution of India and for the time being in force in any part of [State of Gujarat] [Substituted by A.O., 1960.];