(3)Where a provisional Liquidator is appointed by the [Tribunal] [ Substituted by Act 11 of 2003, Section 64, for " Court" .] , the [Tribunal] [ Substituted by Act 11 of 2003, Section 64, for " Court" .] may limit and restrict his powers by the order appointing him or by a subsequent order; but otherwise he shall have the same powers as a Liquidator.
