(6A)If on such scrutiny the [Official Liquidator referred to in clause (c) of sub-section (1) of section 448] [Substituted by Act 31 of 1965, Section 54, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ][makes a report to the [Tribunal] [Substituted by Act 31 of 1965, Section 54, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ][that the affairs of the company have been conducted in a manner prejudicial as aforesaid, the [Tribunal] [Substituted by Act 31 of 1965, Section 54, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ] [shall by order direct the [Official Liquidator referred to in clause (c) of sub-section (1) of section 448] [Substituted by Act 31 of 1965, Section 54, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ][to make a further investigation of the affairs of the company and for that purpose shall invest him with all such powers as the [Tribunal] [Substituted by Act 31 of 1965, Section 54, for sub-Sections (5) and (6) (w.e.f. 15.10.1965). ][may deem fit.
