(3)The provisions of this Chapter relating to the grant, revocation and suspension of permits shall apply to the grant, revocation and suspension of countersignatures of permits :[Provided that it shall not be necessary to follow the procedure laid down in section 57 for the grant of countersignatures of permits, where the permits granted in any one State are required to be countersigned by the State Transport Authority of another State or by the Regional Transport Authority concerned as a result of any agreement arrived at between the States [after complying with the requirements of sub-section (3A), or for the grant of countersignatures of permits in pursuance of any direction issued by the Commission under clause (c) of subsection (2) of section 63A.] [Inserted by Act 100 of 1956, section 26 (w.e.f. 16-2-1957).][Proviso Inserted by Act 47 of 1978, section 24 (a) (w.e.f. 17-1-1983).]
