- Where a meeting is summoned under the direction of the Court, the chairman shall, within the time fixed by the Court, or if no time is fixed, within 7 days of the conclusion of the meeting, report the result thereof to the Court. Such report shall be in Form No. 96.Proxies in Relation to a Winding-up by Court and to Meetings of Creditors in a Creditors' Voluntary Winding-up
