(5)[ If, on his examination, any officer or person so summoned admits that he is indebted to the company, the [Tribunal] [Inserted by Act 65 of 1960, Section 176 (w.e.f. 28.12.1960). ][may order him to pay to the provisional Liquidator or, as the case may be, the Liquidator at such time and in such manner as to the [Tribunal] [Inserted by Act 65 of 1960, Section 176 (w.e.f. 28.12.1960). ][may seem just, the amount in which he is indebted, or any part thereof, either in full discharge of the whole amount or not, as the [Tribunal] [Inserted by Act 65 of 1960, Section 176 (w.e.f. 28.12.1960). ][thinks fit, with or without costs of the examination.
