(2)The sum to which priority is to be given under clause (b) of sub-section (1), shall not, in the case of any one claimant, [exceed such sum as may be notified by the Central Government in the Official Gazette] [ Substituted by Act 5 of 1997, Section 9, for " exceed one thousand rupees" (w.e.f. 1.3.1997).].[* * *] [ Proviso omitted by Act 35 of 1985, Section 6 (w.e.f. 24.5.1985).]
