(2)Every application under sub-section (1) shall be in Form A as set forth in the First Schedule, shall be signed by, or bear the thumb impression of, the applicant in two places [shall contain the information required by the form and shall be accompanied by there clear copies of a recent photograph of the applicant] [Substituted by Act 47 of 1982, section 2 (w.e.f. 1-10-1982).]
