(3)If the [State Government] [Substituted for the word 'Provincial Government' by A.L.O., 1950.], after considering any representation made to it under sub-section (2) and having heard the representatives of the interests affected and [the State Transport Authority] [Substituted for certain original words by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956), Section 37 (w.e.f. 16.2.1957).], is satisfied that any notification issued under sub-section (1) ought to be cancelled or varied, it may cancel the notification or vary it in such manner as it thinks fit.
