32. Applicable to Borstal Institution of certain provisions of the Prisons Act, 1894 and the Prisoners Act, 1900.
- Subject to the provision of section 33 of this Act, the provisions of section 12 and Chapter XI of the Prisons Act, 1894 and of sections 35 to 50 (inclusive) and the rules made by the State Government, [-] [The words 'or the Governor General' were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] under section 51 of the Prisoners Act, 1900, shall apply as far as may be to Borstal Institutions established under this Act, and all references to prisoners, imprisonment or confinement in the said sections, chapters and rules shall be construed as referring to inmates, Borstal Institutions and detention.
