(1)The Liquidator in a winding up by the [Tribunal] shall have power, with the sanction of the [Tribunal] [ Substituted by Act 11 of 2003, Section 67, for " Court" .] ,-(a)to institute or defend any suit, prosecution, or other legal proceeding, civil or criminal, in the name and on behalf of the company;(b)to carry on the business of the company so far as may be necessary for the beneficial winding up of the company;(c)to sell the immovable and movable property and actionable claims of the company by public auction or private contract, with power to transfer the whole thereof to any person or body corporate, or to sell the same in parcels;(ca)[ to sell whole of the undertaking of the company as a going concern;] [ Inserted by Act 11 of 2003, Section 67.](d)to raise on the security of the assets of the company any money requisite;(e)to do all such other things as may be necessary for winding up the affairs of the company and distributing its assets.
