Section 9(4) in The United Provinces Borstal Act, 1938
(4)Any person ordered by a court of session under the provision of sub-section (3) to be detained for a period to expire after the term of imprisonment to which he was sentenced would expire had such order not been passed may, subject to the provisions of sub-section (5), appeal within thirty days of the order to the High Court and the High Court may pass any such order as the sessions court might have passed.
