(3)For, the removal of doubts, it is hereby declared that no appeal shall lie against any action taken, or order passed, by [the State Transport Authority or any Regional Transport Authority] [Substituted for the words 'the Regional Transport Authority' by Motor Vehicles (Amendment) Act, 1969 (58 of 1969), section 41 (d) (w.e.f. 2.3.1970).] under sub-section (1) or sub-section (2).
