Section 3(46A) in The Gujarat General Clauses Act, 1904
(46A)[ ["State of Bombay"] [Clause (46A) and (46B) were inserted by the Bombay Adaptation of Laws (State and Concurrent Subject), Order, 1956.] shall mean -(a)as respects any period on and after the 1st day of November 1956 the [Bombay area of the State of Gujarat] [These words were substituted for the words 'Pre-reorganisation State of Bombay excluding the transferred territories by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];(b)as respects any period on and after that day the territories comprised in the new State of Bombay under section 8 of the Stages Re-organisation Act, 1956] (XXXVII of 1956);
