Section 83(3) in The Punjab Motor Vehicles Rules, 1989
(3)A duplicate permit issued under sub-rule (2), shall be clearly stamped as "Duplicate" in red ink and the certified copy of any countersignatures by any other State Transport Authority or Regional Transport Authority on a permit made under sub-rule (2), shall be valid in the region of that other authority as if, countersignatures were made by it.
