(2)Where it appears to the [State] [Substituted by A.O. 1950, for certain words.] Government that the prisoner has become of sound mind, the [State] [Substituted by A.O. 1950, for certain words.] Government shall, by a warrant direct to the person having charge of the prisoner, if still liable to be kept in custody, remand him to the prison from which he was removed, or to another prison within the [State] [Substituted by A.O. 1950, for certain words.], or, if the prisoner is no longer liable to be kept in custody, order him to be discharged.
