(2)In particular, and without prejudice to the generality of the forgoing power, such rules may provide for the details to be included in the returns required by this Act and the manner in which such returns shall be submitted [and the form in which the official liquidator may file lists of debtors to the Court having jurisdiction under Part III or Part IIIA and the particulars which such lists may contain and any other matter which has to be, or may be, prescribed] [Added by Act 52 of 1953, Section 11.].[* * *] [Sub-Section (3) omitted by Act 1 of 1984, Section 41 (w.e.f. 15.2.1984).]
