(1)The committee of inspection, or if there is no such committee, the creditors, may fix the remuneration to be paid to the Liquidator or Liquidators.(2)Where the remuneration is not so fixed, it shall be determined by the [Tribunal].(3)Any remuneration fixed under sub-section (1) or (2) shall not be increased in any circumstances whatever, whether with or without the sanction of the [Tribunal] [Substituted by Act 11 of 2003, Section 86, for " Court" . ].
