(4)Notwithstanding anything contained in sub-section (1), a Regional Transport Authority of one region may issue a temporary permit under clause (a) or clause (c) of sub-section (1) of section 62 to be valid in another region or State with the concurrence, given generally or for the particular occasion, of the Regional Transport Authority of that other region or of the State Transport Authority of that other State, as the case may be.[* * *] [Omitted by Central Laws (Extension to Jammu and Kashmir) Act, 1968 (25 of 1968), Section 2 and Schedule (w.e.f. 15.8.1968).]
