(3)The [Tribunal] [ Substituted by Act 11 of 2003, Section 70, for " Court" .] shall cause the account to be audited in such manner as it thinks fit; and for the purpose of the audit, the Liquidator shall furnish the [Tribunal] [ Substituted by Act 11 of 2003, Section 70, for " Court" .] with such vouchers and information as the [Tribunal] [ Substituted by Act 11 of 2003, Section 70, for " Court" .] may require, and the [Tribunal] [ Substituted by Act 11 of 2003, Section 70, for " Court" .] may, at any time, require the production of, and inspect, any books or accounts kept by the Liquidator.
