(2)Where it appears to the State Government that an inmate so kept and treated has become of sound mind, the State Government shall, by a warrant directed to the person having charge of the inmate, if still liable to be detained, remand him to the Borstal Institution from which he was removed or to another Borstal Institution within the State, or, if he is no longer liable to be detained, order him to be discharged.] [Substituted by Madhya Pradesh Act No. 11 of 1968.]
