Section 3(2) in The United Provinces District Boards Primary Education Act, 1926
(2)Where a notification issued under sub-section (1) is in force in any area the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).]; may, on the application of the board, issue a notification that the primary education of female children shall be compulsory in the whole or any part of such area.
