35. Power of the State Government to vary age limit and to apply the Act to females.
- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government after giving by notification in the Official Gazette not less than three months' notice of its intention to do so may, by like notification-(1)direct that the provisions of sections 5, 6 and 8 shall extend to persons under such age not less than twenty-one nor more than twenty-three as may be specified in the direction and upon such direction being notified the said sections shall whilst the direction is in force have effect as if the specified age were substituted for twenty-one;(2)direct that the provisions of sections 5, 6 and 8 shall extend to females, and upon such direction being notified the said sections shall whilst the direction is in force have effect as if the word "male" were omitted.
