(2)Upon and with effect from the admission of a person in a prison in the State by transfer from any prison in any other State or Union Territory as aforesaid the provisions of this Act and rules made thereunder shall apply to such person as if he had been originally admitted to such prison in the State:Provided that in the case of such a person, the authority for granting suspension, remission and commutation of sentence and for granting State remission shall remain with the appropriate Government as defined in section 2 of this Act.
