(1)At any time after the making of an order for the winding up of a company by [the Tribunal], any creditor or contributory of the company may, if [the Supreme Court] [ Substituted by Act 65 of 1960, Section 189, for " the Central Government" (w.e.f. 28.12.1960).], by rules prescribed so permit and in accordance with and subject to such rules but not further or otherwise, inspect the books and papers of the company.
