(4)In any case in which the State Government is competent under subsection (1) to order the removal of an inmate to an asylum or other place of safe custody within the State, the State Government may order the removal to any such asylum or place within any other State by agreement with the State Government of such other State and the provisions of this Section respecting the custody, detention, remand and discharge of an inmate removed under sub-section (1) shall so far as they can be made applicable apply to an inmate removed under this sub-section.
