Section 5 in The Maharashtra State Commissioners of Police Act, 1959
5. Construction of references to [Superintendent of Police] [These words were substituted for the words 'District Superintendent of policy' by Maharashtra 46 of 1962, Section 3, Schedule.] in existing laws.
- Subject to the provisions made in the Schedule, when a Commissioner of Police is appointed for any area, all existing laws shall, unless the context otherwise requires, for the purposes of that area be construed as if references therein to the [Superintendent of Police] [These words were substituted for the words 'District Superintendent of policy' by Maharashtra 46 of 1962, Section 3, Schedule.] were reference to the Commissioner of Police.
