Section 468(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)If the Magistrate or Court considers the accused to be still incapable of making his defence, the Magistrate or Court shall again act according to the provisions of section 464 or section 465, as the case may be, and if the accused is found to be of unsound mind and incapable of making his defence, shalt deal with such accused in accordance with provisions of section 466.
