(3)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules prescribing-(a)[ (i) the other particulars to be stated in the voucher under clause (e) of sub-section (2) of Section 2-A; [Inserted by M.P. Act No. 30 of 1982.](ii)the time within which a copy of the voucher shall be forwarded to the [Sub-Divisional Officer] under sub-section (3) of Section 2-A;](aa)[ the manner and form with numerals in which statement of accounts shall be furnished and the details to be given in such statement under clause (b) of sub-section (1) of Section 3;] [Renumbered by M.P. Act No. 30 of 1982.](b)the manner in which copies of entries in the account shall be certified under Section 4;(c)the form under Section 11-A;(d)the form of registration certificate under sub-section (1) of Section 11-B;(e)the particulars of an application under sub-section (2) of Section 11-B;(f)the manner in which the registration fee payable under Section 11-C shall be paid;(ff)the manner in which refund shall be made; and(g)the grant of copies of registration certificates.
