(2)The Central Government may at any time require any Liquidator of a company which is being wound up by the [Tribunal] [ Substituted by Act 11 of 2003, Section 70, for " Court" .] to answer any inquiry in relation to any winding up in which he is engaged, and may, if the Central Government thinks fit, apply to the [Tribunal] [ Substituted by Act 11 of 2003, Section 70, for " Court" .] to examine him or any other person on oath concerning the winding up.
