(3)The [Tribunal] [ Substituted by Act 11 of 2003, Section 77, for " Court" .] may require any officer or person so summoned to produce any books and papers in his custody or power relating to the company; but, where he claims any lien on books or papers produced by him, the production shall be without prejudice to that lien, and the [Tribunal] [ Substituted by Act 11 of 2003, Section 77, for " Court" .] shall have jurisdiction in the winding up to determine all questions relating to that lien.
