(4)In any case in which a [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government is competent under sub-section (1) to order the removal of an inmate to a lunatic asylum or other place of safe custody within the [State], the [State] Government may order his removal to any such asylum or place within [any other State] [Substituted for the words 'any other Province or within any Indian State' by the Adaptation of Laws (Third Amendment) Order, 1950.] by agreement with [the Government of such other State] [Substituted for the words 'the Government of such other Province or with that State or Rules thereof, as the case may be', by the Adaptation of Laws (Third Amendment) Order, 1951.] 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.
