Section 1(3) in The Bombay State Reserve Police Force Act, 1951
(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).].
