(7)The Central Government may, by rules made under this section, specify -(a)the persons referred to in sub-section (1) to be registered with the prescribed income-tax authority;(b)the nature of information and the manner in which such information shall be maintained by the persons referred to in clause (a); and(c)the due diligence to be carried out by the persons for the purpose of identification of any reportable account referred to in sub-section (1).]
