(2)Where the [Tribunal] [Substituted by Act 11 of 2003, Section 14, for " Court" . ] makes any such order, it may-(a)if for any special reason it thinks proper so to do, make an order directing that the company shall, during such period commencing on, or at any time after, the date of the order, as is specified in the order, add to its name as the last words therof the words "and reduced", and(b)make an order requiring the company to publish as the [Tribunal] [Substituted by Act 11 of 2003, Section 14, for " Court" . ] directs the reasons for reduction or such other information in regard thereto as the [Tribunal] [Substituted by Act 11 of 2003, Section 14, for " Court" . ] may think expedient with a view to giving proper information to the public, and, if the [Tribunal] [Substituted by Act 11 of 2003, Section 14, for " Court" . ] thinks fit, the causes which led to the reduction.
