Section 3(5) in The Gujarat General Clauses Act, 1904
(5)"Bombay Act" shall mean an Act made by the [Governor of Bombay] [The words 'Governor of Bombay' and 'State of Bombay' stand unmodified by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] in Council under the [Indian Councils Act, 1861] [See now the Government of India Act, 1935.] or the Indian Councils Acts, 1861 and 1892 [or the Indian Councils Acts 1861 to 1909, or the Government of India Act, 1915, or made by the local legislature, or the Governor of the Presidency of Bombay under the Government of India Act, or by the Provincial Legislature, or the Governor of Bombay, under the Government of India Act, 1935] [These words and figures were inserted by the Adaptation of Indian Laws Order in Council.], [or made by the Legislature of the [pre-Reorganisation or reorganised [State of Bombay] [This portion was inserted by Adaptation of Laws Order, 1950.] under the Constitution];[[(6) "Bombay area of the State of Gujarat" shall mean the area of the State of Gujarat excluding the Saurashtra area, and the Kutch area of that State;] [Clauses (6), (7) and (8) were omitted by the Adaptation of India Laws Order in Council.]********]
