(2)[ The price of the new application forms referred to in sub-rule (1) shall be as specified in column (3) or (4), as the case may be, of Schedule III-A for that particular category:] [ Inserted by G.S.R. 100(E), dated 4.3.1991 (w.e.f. 4.3.1991).][* * *] [ Proviso omitted by G.S.R. 516(E), dated 13.7.1999 (w.e.f. 13.7.1999). Also see G.S.R. 485(E), dated 23.5.2000 (w.e.f. 1.8.2000) which again omits Proviso. [Proviso to sub-Rule (2) was earlier omitted by G.S.R. 516(E), dated 13.7.1999. It is not clear as to why it has again being omitted by G.S.R. 485(E), dated 23.5.2000-Ed.]]
