(2)[ The Liquidator shall, within fourteen days from the date of the creditors' meeting or such further time as the [Tribunal] [Substituted by Act 65 of 1960, Section 173, for sub-Section (2) (w.e.f. 28.12.1960). ] [in its discretion may grant for the purpose, convene a meeting of the contributories to consider the decision of the creditors' meeting with respect to the membership of the committee; and it shall be open to the meeting of the contributories to accept the decision of the creditors' meeting with or without modifications or to reject it.] [Substituted by Act 65 of 1960, Section 173, for sub-Section (2) (w.e.f. 28.12.1960). ][Substituted by Act 65 of 1960, Section 173, for sub-Section (1) (w.e.f. 28.12.1960). ]
