(9)Where any such application is made with respect to a Liquidator, the [Tribunal] [ Substituted by Act 11 of 2003, Section 102, for " Court" .] may, unless it appears that the failure or neglect was due to the Liquidator not having in his hands sufficient assets of the company to enable him so to do, direct that the costs of the application shall be borne by the Liquidator personally.Miscellaneous provisions
