(3)Every statement referred to in sub-section (2) shall,-(i)be in the prescribed form;(ii)set forth such particulars as may be prescribed; and(iii)be verified in the prescribed manner, and shall be furnished to the appropriate authority in such manner and within such time as may be prescribed, by each of the parties to such transaction or by any of the parties to such transaction acting on behalf of himself and on behalf of the other parties.
