(6)If, on his examination, any such officer or person admits that he has in his possession any property belonging to the company, the [Tribunal] [Inserted by Act 65 of 1960, Section 176 (w.e.f. 28.12.1960). ][may order him to deliver to the provisional Liquidator or, as the case may be, the Liquidator, that property or any part thereof, at such time, in such manner and on such terms as to the [Tribunal] [Inserted by Act 65 of 1960, Section 176 (w.e.f. 28.12.1960). ][may seem just.
