(1)The Forms set forth in the Second Schedule with such variations as the circumstances of each case may require shall be used for the purposes mentioned therein.(2)[ Where no Form is so specified for any purpose, the applicant may use Form 30 specified in the Second Schedule.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]
