(2)Before appointing a provisional Liquidator, the [Tribunal] [ Substituted by Act 11 of 2003, Section 64, for " Court" .] shall give notice to the company and give a reasonable opportunity to it to make its representations, if any, unless, for special reasons to be recorded in writing, the [Tribunal] [ Substituted by Act 11 of 2003, Section 64, for " Court" .] thinks fit to dispense with such notice.
