Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 36 in The Punjab Borstal Act, 1926 36. Whipping not to be inflicted on females. - Notwithstanding the provisions of clause (2) of section 35 the punishment of whipping shall not at any time be inflicted upon a female for a Borstal Institution offence.
