Section 33 in The United Provinces Borstal Act, 1938
33. Powers of the State Government to apply the Act of females
The State Government after giving by notification in the official Gazette, not less than three months' notice of it to do so may, by like notification of its intention direct, that the provisions of sections 5, 6 and 7 shall extend to females, and upon such direction being notified the said section shall whilst the direction is in force have effect as if the word "male" were omitted.
