(3)The exercise by the Liquidator in a winding up by the [Tribunal] [ Substituted by Act 11 of 2003, Section 67, for " Court" .] of the powers conferred by this section shall be subject to the control of the [Tribunal] [ Substituted by Act 11 of 2003, Section 67, for " Court" .] ; and any creditor or contributory may apply to the [Tribunal] [ Substituted by Act 11 of 2003, Section 67, for " Court" .] with respect to the exercise or proposed exercise of any of the powers conferred by this section.
