(4)[ In any case in which the [ State] [Substituted by Act 38 of 1920, Section 2 and Sch.I, for sub-Section (4).] Government is competent under sub-section (1) to order the removal of a prisoner to a lunatic asylum or other place of safe custody within the State, the [ State] [Substituted by A.O. 1950, for certain words.] Government may order his removal to any such asylum or place within any other State or within [any part of India to which this Act does not extend] [Substituted by the Adaptation of Laws (No.2) Order, 1956, for "any Part B State".] by agreement with the State Government of such other [State] [Substituted by A.O. 1950, for certain words.] [- - -] [Certain words omitted by the Adaptation of Laws (No.2) Order, 1956.]; and the provisions of this section respecting the custody, detention, remand and discharge of a prisoner removed under sub-section (1) shall, so far as they can be made applicable, apply to a prisoner removed under this sub-section.]
