(2)[ The memorial shall be drawn by a person referred to in clause (a) of rule 3 in accordance with Form I and by a person referred to in clauses (b) and (c) of the said rule in accordance with Form II.] [Substituted by G.S.R. 370(E), dated 8.7.1997 (w.e.f. 8.7.1997).][***] [Omitted 'Sub-rule (2A)and (3)' by Notification No. G.S.R. 821(E), dated 5.11.2019 (w.e.f. 14.2.1956).][* * * ] [ Rule 5 omitted by G.S.R. 151, dated 14.3.1958.]
