556. Enforcement of duty of Liquidator to make returns, etc .-
(1)If any Liquidator who has made any default in filing, delivering or making any return, account or other document, or in giving any notice which he is by law required to file, deliver, make or give, fails to make good the default within fourteen days after the service on him of a notice requiring him to do so, the [Tribunal] may, on an application made to the [Tribunal] [ Substituted by Act 11 of 2003, Section 110, for " Court" .] by any contributory or creditor of the company or by the Registrar, make an order directing the Liquidator to make good the default within such time as may be specified in the order.(2)Any such order may provide that all costs of and incidental to the application shall be borne by the Liquidator.(3)Nothing in this section shall be taken to prejudice the operation of any enactment imposing penalties on a Liquidator in respect of any such default as aforesaid.Supplementary powers of [Tribunal] [ Substituted by Act 11 of 2003, Section 111, for " Court" .]
