(3)A person intending to apply for the making of an order under this section by the [Court or the Tribunal having jurisdiction to wind up a company] [ Substituted by Act 11 of 2003, Section 26, for " Court having jurisdiction to wind up a company" .] shall give not less than ten days' notice of his intention to the person against whom the order is sought, and at the hearing of the application, the last-mentioned person may appear and himself give evidence or call witnesses.
