(2A)[ Notwithstanding anything contained in sub-section (2), An application for the renewal of a permit may be made by a State transport undertaking in the case of a stage carriage permit or a public carries permit or a contract carriage permit, not less than fifteen days before the date of expiry of the permit.] [Inserted by Act 47 of 1978, section 23 (w.e.f. 16-1-1979).]
