(7)On any application under this section, the [Tribunal] [ Substituted by Act 11 of 2003, Section 15, for " Company Law Board" .]-(a)may decide any question relating to the title of any person who is a party to the application to have his name entered in, or omitted from, the register;(b)generally, may decide any question which it is necessary or expedient to decide in connection with the application for rectification.
